Section 10AA in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
10AA. [ Power of State Election Commissioner to issue directions to prevent impersonation. [Section (10AA) was inserted by Maharashtra 44 of 1994, Section 7.]
- The State Election Commissioner may with a view to prevent impersonation of electors at the time of election, issue such directions, as he thinks fit, to the presiding officers and such directions may include instructing the electors to produce, at the time of polling, the photo identity cards issued to them under the provisions of the Representation of the Peoples Act, 1951.]
