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State of Maharashtra - Section

Section 38 in The Maharashtra District Planning Committee (Election) Rules, 1999

38. Method of Voting.

(1)Each voter shall have a right to vote in the constituency to which he belongs.
(2)For the purpose of method of voting, the procedure laid down in the Maharashtra Municipal Corporation, Municipal Councils and Nagar Panchayat (Qualifications, election and appointment of nominated Councillor) Rules, 1995 shall mutatis mutandis, apply.