Section 27(6) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(6)Any of the corrupt practices specified in section 123 of the Representation of the People Act, 1951, shall be deemed to be corrupt practices for the purpose of this section subject to the following modification in the said section 123, that is to say-(a)in clause (1), in sub-clause (B), in the explanation, the words and figures 'and duly entered in the account of election expenses referred to in section 78' shall be deleted;(b)in clause (5), for the words, figures and brackets 'provided under section 25 or a place fixed under sub-section (1) of section 29 for the poll' the words 'or any place fixed for poll in accordance with the provisions of rules made by the State Government in that behalf" shall be substituted :(c)clause (6) shall be deleted;(d)[in clause (7), for the words 'any person in the service of the Government' the words, brackets, letter and figures, 'any person in any District Service referred to in clause (b) of section 239 of the Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 or from any person in the service of the Government' shall be substituted, and in item (g)] [This portion was substituted for 'in clause (7), In item (g)' by Maharashtra 35 of 1963, Section 7(2).] for the word "prescribed" the words "prescribed by rules made by the State Government in this behalf" shall be substituted.
