Section 58(1E) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1E)[ The provisions of sections 14, 15, 15A, 16, 17 and 18 relating to the date f election, qualifications for being elected and disqualifications and the right to vote in the elections of Councillors of a Zilla Parishad shall apply in relation to the members of a Panchayat Samiti as they apply in relation to the Councillors of a Zilla Parishad, with the modification that -(a)in section 15, for the words "electoral division" the word "electoral college", and for the word "District" the word "Block" shall be substituted;(b)in section 16, in clause (d) of sub-section (1), for figures "39" the figures "61" shall be substituted;(c)in section 17, for the words "electoral division" wherever they occur, the word "electoral college", and in sub-section (3) for the words "electoral divisions", the words "electoral colleges" shall be substituted.]
