Section 34 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
34. Prosecution regarding certain offences.
- No Court shall take cognizance of any offence punishable under Section 30, or under section 31, or under clause (a) of sub-section (2) of Section 33, unless there is a complaint made by an order of, or under authority from, [the State Election Commissioner] [These words were substituted for the word 'Collector' by Maharashtra 41 of 1994, Section 127.].(6)Powers of Requisitioning for Election Purposes
