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The Delhi Municipal Corporation Act, 1957 8. Qualifications for councillorship.- A person shall not be qualified to be chosen as a councillor 3[unless he has attained the age of twenty-one years and his name] is registered as an elector in the electoral roll for a ward: Provided that in the case of a seat reserved for the Scheduled Castes, a person shall not be so qualified unless he is also a member of any of the said castes: 4[Provided further that in the case of a seat reserved for woman, no person other than a woman shall be qualified to be chosen as a councillor.] 3. Subs. by s. 16, ibid. for "unless his name" (w.e.f. 1-10-1993). 4. The proviso ins. by s. 16, ibid. (w.e.f. 1-10-1993).    |
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