(a) if he is so disqualified by or under any law for the time being in force for the purposes of elections to the Manipur Legislative Assembly: Provided that no person shall be disqualified on the ground that he is less than twenty- five years of age, if he has attained the age of twenty- one years;

(b) if he is so disqualified by or under any law made by Manipur Legislative Assembly;

(c) if he is not registered as an elector in the electoral roll for a ward;

(d) if he is not ordinarily resident within the ward from which lie is seeking election. Explanation.- 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 ).