Section 4(3) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(3)If any society fails to send copies of the provisional list of voters to the Collector through the District Deputy Registrar, by [the 15th July,] [Substituted by G.N. of 27.10.1971.] the Collector shall himself or through any person authorised by him, in this behalf, prepare a provisional list of voters and the expenditure incurred therefor, shall be recovered from the society as arrears of land revenue.
