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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2) in The Maharashtra Village Panchayats Act, 1959

(2)An officer designated by the [State Election Commission] [These words were substituted for the words' Collector' by Maharashtra 21 of 1994, Section 7.] in this behalf shall maintain a list of voters for each such ward or village.