(1)Every person whose name is in the list of voters for any of the [wards] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] shall, unless disqualified under this Act or any other law for the time being in force, be qualified to be elected at the election for that [wards] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] or any other [wards] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] and every person whose name is not in such list shall not be qualified to be elected, at the election for any [wards] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.]:Provided that a person shall not be qualified to be elected,-(a)to a seat reserved for Scheduled Castes [or Scheduled Tribes] [Inserted by Act 36 of 1994 w.e.f. 1-6-1994.] unless he is a member of any of those castes or tribes; and(aa)[ to a seat reserved for Backward Classes, unless he is a member of such classes.] [Inserted by Act 36 of 1994 w.e.f. 1-6-1994.](b)to a seat reserved for women unless such person is a woman.(2)Subject to any disqualification incurred by a person, the list of voters shall be conclusive evidence for the purpose of determining under this section whether the person is qualified or is not qualified to vote or is qualified or is not qualified to be elected, as the case may be, at an election.
