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220. Conditions for registration as a voter. (1) Every person who (a) is not less than 18 years of age on the qualifying date, and (b) is ordinarily resident in a municipal area, shall be entitled to be registered in the electoral roll for that municipal area. (2) No person shall be entitled to be registered in the electoral roll for any municipal area in more than one place. (3) No person shall be entitled to be registered in the electoral roll for any municipal area if his name has already been registered as a voter in the electoral roll of any other local authority. Explanation I. The expression "qualifying date" shall mean such date as the Government may by notification specify for the purposes of this Act. Explanation II. The expression "ordinarily resident" shall have the same meaning as assigned to it in section 20 of the Representation of the People Act, 1950 (43 of 1950).    |
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