Section 274(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)The rules to be made under this section shall be subject to the condition of previous publication:[Provided that, if the State Government is satisfied that circumstances exist which render it necessary to take immediate action, it may dispense with the requirement of previous publication of the rules to be made under this section, for the purposes of conduct of election, under this Act.] [This proviso was added by Maharashtra 4 of 2002, Section 10, (w.e.f. 31-10-2001).]
