Section 18 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
18. List of voters to be conclusive evidence for determining right to vote or to be elected.
- Subject to any disqualification incurred by a person, the list of voters shall be conclusive evidence for the purpose of determining under sections 15 and 17 whether any person is qualified or is not qualified to vote, or as the case may be, is qualified or is not qualified to be elected, at any election.Elections and Election Disputes
