Section 4(3) in The Himachal Pradesh Panchayati Raj Act, 1994
(3)Every person who is qualified to be registered in the Legislative Assembly roll relatable to the Sabha area or whose name is entered therein and is ordinarily resident within the Gram Sabha area shall be entitled to be registered in the list of voters of that Sabha area:Provided that no person shall be entitled to be registered in the list of voters for more than one Sabha area:Provided further that no person shall be entitled to be registered in the list of voters of a Sabha area if he is already registered as a voter in a Municipality.Explanation I. - The expression "ordinarily resident" shall have the meaning assigned to it in section 20 of the Representation of the People Act, 1950 (43 of 1950) subject to the modification that reference to "Constituency" therein will be construed as a reference to "Sabha area".Explanation II. - A person shall be disqualified for registration in the list of voters of Sabha area if he is disqualified for registration in the Legislative Assembly roll.
