Section 5(3) in The Maharashtra District Planning Committee (Election) Rules, 1999
(3)The final list as prepared under sub-rule (2) shall be republished in the like manner and shall remain in force as the list of voters for the purpose of any bye-election, until it is revised by the Collector :[Provided that, if in any constituency, a post has been filled in by way of general election or bye-election, the name of such elected member shall be entered in the list of voters before the final date of presentation of nomination papers.] [Proviso was added by G. N. of 5.5.2000.]
