Section 17 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
17. Right to vote.
(1)No person who is not, and except as expressly provided by this Act, every person who is, for the time being entered in the list of voters of any electoral division shall be entitled to vote in that electoral division.(2)No person shall vote at an election in any electoral division, if he is subject to any disqualification referred to in clauses (c) and (d) of sub-section (1) of section 16.(3)No person shall vote at any election in more than one electoral division, and if a person does so vote, his votes in all such electoral divisions shall be void.(4)No person shall at any election vote in the same electoral division more than once, notwithstanding that his name may have been entered in the list of voters for that electoral division more than once; and if he does so vote, all his votes in that electoral division shall be void.(5)No person shall vote at any election, if he is confined in a prison whether under a sentence of imprisonment or otherwise or is in the lawful custody of the police:Provided that, nothing in this sub-section shall apply to a person subjected to preventive detention under any law for the time being in force.
