Section 8 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
8. [ Power to Collector to alter dates for list of voters. [Substituted by G.N. of 8.9.1978.]
- Notwithstanding anything contained in the foregoing rules, the Collector may, in the case of all or any of the societies of the categories mentioned in clauses (i), (v), (vi) and (vii) of sub-section (1) of section 73G, in consultation with the Registrar, and in any case of all or any of the Societies of the categories mentioned in other clauses of sub-section (1) of section 73G, in consultation with the District Deputy Registrar, by general or special order, alter all or any of the dales prescribed therein and appoint such revised dates as he deems fit.]
