Section 8 in The Presidential And Vice-Presidential Elections Act, 1952
(8)For the purposes of this section, a certified copy of an entry in the electoral roll for the time being in force shall be conclusive evidence of the fact that the person referred to in that entry is an elector for that constituency, unless it is proved that he is subject to any of the disqualifications mentioned in section 16 of the Representation of the People Act, 1950.] [Substituted by Act 5 of 1974, Section 4, for Section 5 (w.e.f. 23.3.1974). ]mmmm
