Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Maharashtra - Subsection Section 17(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (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.
