Section 13(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)The electoral roll of the Maharashtra Legislative Assembly [(excluding the last part thereof as is referred to in sub-rule (2) of rule 5 of the Registration of Electors Rules, 1960 made under the Representation of the People Act, 1950)] [This portion was inserted by Maharashtra 22 of 1962, Section 3.] prepared under the provisions of the Representation of the People Act, 1950, and in force such day as the [State Election Commission] [These words were substituted for the word 'Collector' by Maharashtra 21 of 1994, Section 38(1).] may by general or special order notify in this behalf for such part of the constituency of the Assembly as is included in an electoral division, shall be the list of voters, for such electoral division.
