Section 11B in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
11B. Qualifications to vote and to be a representative of agriculturists.
(1)Every person,-(a)whose name is entered as Bhumiswami in the village land records;(b)who ordinarily resides in the market area;(c)who has completed the age of 18 years; and(d)whose name is included in the voters' list prepared under the provisions of this Act and the rules made thereunder;shall be qualified to vote at the election of a representative of agriculturists :Provided that no person shall be eligible to vote in more than one constituency.Explanation. - The word "Bhumiswami" shall have the same meaning as assigned to it in the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959).(2)No person shall be qualified to be elected as a representative of agriculturists unless,-(a)his name is included in the list of voters of the market area;(b)he is an agriculturist;(c)he is otherwise not disqualified for being so elected :(cc)[ he has not more than two living children one of whom is born on or after 26th January, 2001 : [Inserted by M.P. Act No. 21 of 2000.]Provided that any elected representative of agriculturists shall become disqualified to hold such office if on or after 26th January, 2001 a child is born which increases the number of his children to more than two.](3)A person shall be disqualified for being a representative of agriculturist if he is disqualified for being an office bearer of a Panchayat under Section 36 of the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994).(4)No person shall be eligible for election from more than one market committee or constituency as the case may be.]
