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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(3)(h) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969

(h)The District Inspector shall, for the purpose of holding the election under the preceding sub-clause cause, the ballot paper to be prepared in the following form:-