Section 10(3) in The Gujarat Municipalities Act, 1963
(3)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] [This word was substituted for the words 'vote or is qualified or is not qualified to be elected, as the case may be,' by Gujarat 17 of 1993, section 12 (ii) w.e.f. 20-08-1993.] at any election.
