Section 45(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(1)On or before the date appointed under clause (a) sub-rule (1) of rule 43, each candidate shall either in person or by his proposer deliver to the Returning Officer during the time and at the place specified in the order made under rule 43 a nomination paper completed as provided by rule 44 and signed by the candidate and by [two voters of his constituency, one of whom shall be the proposer and another as the seconder] [These words were substituted tor the words 'a voter of the constituency as proposer' by G.N. of 7.6.1990.].
