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[Cites 0, Cited by 0] [Section 29(9)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(9)(b) in The Maharashtra Municipal Corporations Act, 1949

(b)the territorial extent of each area, which shall necessarily include the entire geographical territory in which all persons mentioned in the electoral roll of any polling booth in such territory, or, if the Government so decides, two or more contiguous polling booths (not exceeding five such polling booths) in such territory, are ordinary resident.