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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Maharashtra - Subsection

Section 10A(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(1)The Superintendence, direction and control of the preparation of election rolls for, and the conduct of, all elections to the Municipal Councils shall be vested in the State Election Commissioner.