(1)No person shall be entitled to be registered in the electoral roll for more than one ward or more than once in the electoral roll for the same ward.(2)No person shall be entitled to be registered in the electoral roll for any ward, if his name is entered in any electoral roll pertaining to any city, other [Municipal area, Cantonment or area of Gram Panchayat] [Substituted by U.P. Act No. 12 of 1994.], unless he shows that his name has been struck off from such electoral roll.
