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

State of Maharashtra - Subsection

Section 9A(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(4)Notwithstanding anything contained in this Act or the rules, the State Election Commission may issue such special or general orders or directions which may not be inconsistent with the provisions of the Act and the rules for fair and free elections.]Election of Councillors