Section 58(1A) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1A)[] [Clause (b) was re-numbered and re-lettered as sub-section (1A), by Maharashtra 21 of 1994, Section 53(1).] The list of voters for each electoral division referred to in sub-section (1) of section 13 and in force on such date as the [State Election Commission] [Thess words were substituted for the words 'State Government', by Maharashtra 21 of 1994, Section 53(1)(d)(i).] may, by general or special order notify in this behalf, for such part of the electoral division as is included in an electoral college, shall be the list of voters for such electoral College. An officer designated by the [State Election Commission] [These words were substituted for the word 'Collector', by Maharashtra 21 of 1994, Section 53(1)(d)(ii).] shall maintain the list of voters for each electoral college;
