Section 11B(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(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.]
