Section 15 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
15. Persons qualified to be elected.
- Every person [who is not less than twenty-one years of age on the last date fixed for making nominations for every general election or by-election and] [These words were inserted by Maharashtra 14 of 1990, Section 3(a).] whose name is in the list of voters of any electoral division in a District, shall, unless disqualified under this Act or under any other law for the time being in force, be qualified to be elected and every person [who is not of twenty-one years of age as aforesaid and] [These words were inserted, by Maharashtra 14 of 1990, Section 3(b).] whose name is not in such list shall not be qualified to be elected from any electoral divisions of that District.
