Section 38 in Uttar Pradesh Municipal Corporation Act, 1959
38. Registration to be in one ward and in one place.
(1)No person shall be entitled to be registered in the electoral roll for more than one ward in the same City.(2)No person shall be entitled to be registered in the electoral roll for any ward more than once.(3)[ 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 other City, or to any [smaller urban area, transitional areas, cantonment or Gram Panchayat] [Inserted by U.P. Act 35 of 1978 (w.e.f. 12-10-1978).] unless he shows that his name has been struck off from such electoral roll] [Substituted by U.P. Act 35 of 1978 (w.e.f. 12-10-1978).]
