Section 2(47B) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(47B)"State Election Commission" means the State Election Commission consisting of the State Election Commissioner appointed in accordance with the provisions of clause (1) of Article 243-K of the Constitution of India.] [Clause (47A) and (47B) were inserted by Maharashtra 41 of 1994, Section 108(9).]
