Section 56M(4) in The Maharashtra Cooperative Societies Rules, 1961
(4)A nomination paper shall be supplied by the Returning Officer to any voter on demand and on payment of such fees as determined by the District Election Officer :Provided that, such nomination paper shall be supplied by the Returning Officer to any person desirous of contesting from the constituency under Section 73B even if his name is not included in the list of voters.
