Section 13 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
13. [Manner of voting. [Section 13 was substituted by Maharashtra 8 of 2002, Section 15, (w.e.f. 7-9-2001).]
(1)The voting at an election shall be by ballot or by electronic voting machine, and no votes shall be received by proxy.(2)A voter shall be entitled to one vote, which he may give to any one candidate.]
