Section 9(2)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(b)The names of Councillors falling under [clause (b)] [These brackets and letter were substituted for the brackets and letter 'clauses (c), (d) and (e)' by Maharashtra 21, of 1994, Section 34(2)(b)(i).] of sub-section (1) (together with their permanent addresses) may also thereafter be likewise published by the [State Election Commission] [These words were substituted for the word' Collector' by Maharashtra 21 of 1994, Section 34(2)(b)(ii).].