Section 16(1) in The Maharashtra District Planning Committee (Election) Rules, 1999
(1)On or before the date appointed under sub-rule (1) of rule 13. each candidate shall, either in person or by his proposer, deliver to the Returning Officer during the time and at the place specified in the order made under the said rule, his nomination paper properly filled and signed by the candidate and by two voters of his constituency one of whom shall be a proposer and the other a seconder.
