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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(2)(i) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(i)to preclude the completion of the election in any electoral division [and the publication likewise by the [State Election Commission] [This portion was substituted for 'or' by Maharashtra 9 of 1972, Section 2(d).] of the name and permanent addresses of the elected Councillors, as and when they are available; or]