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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(1)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)any premises are needed or are likely to be needed for the purpose of being used as polling station or for the storage of ballot boxes after a poll has been taken; or