Section 38(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(1)Every person who is an agriculturist, and who is residing in the market area and is not less than twenty-one years of age on such date as the Collector may be for the purposes of any election or bye-election specify in this behalf shall, unless disqualified under these rules, be qualified to be elected, [* * *].
