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[Cites 0, Cited by 1] [Section 9A] [Entire Act]

State of Maharashtra - Subsection

Section 9A(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(2)The State Election Commission may, by order, delegate any of its powers and functions to any officer of the State Election Commission or any officer of the State Government not below the rank of Tahsildar.