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[Cites 0, Cited by 6] [Entire Act]

State of Maharashtra - Section

Section 8 in The Maharashtra Municipal Corporations Act, 1949

(8)The date of scrutiny of nomination papers shall be the next day following the last date of filing of nomination papers. The candidates along with one proposer each and one other person duly authorised, may attend the scrutiny of nominations. The Returning Officer shall give such persons all reasonable facilities for examination of nominations.