Section 13(1A) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1A)[ Notwithstanding anything in this Act, or in any other law for the time being in force, in respect of a presiding authority who by reason of his office is provided with residential accommodation or house-rent in lieu thereof by or under the provisions of this Act and who ceases to be ordinary resident during his term of office in any electoral divisions in the District by reason of his absence therefrom in connection with his duties as such authority, but is ordinarily resident in any place outside the District of the Zilla Parishad in respect of which he is such authority and in consequence where of his name is not in the list of voters for any electrol division, in the District then, in such case the [State Election Commission] [Sub-section (1A) was inserted by Maharashtra 34 of 1966, Section 2.] shall amend the list of voters so as to enable such presiding authority to be registered in the electoral division which but for holding such office he would have been ordinarily resident. The manner in which the list of voters shall be amended for the purposes aforesaid and all matters supplementary, consequential and incidental thereto shall be as are provided by rules made in this behalf.] [This portion was substituted for the portion beginning with the words 'on such date' and ending with the word and figure 'section 9' by Maharashtra 21 of 1994, Section 36(1)(a).]
