Section 6(7) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(7)The Collector shall after considering the application and the report of the District Deputy Registrar, give his decision in writing to the persons concerned, before the first date fixed for making nominations. If the Collector decides that the name of the applicant should be registered as a voter, he shall accordingly modify the list finalised by him earlier under sub-rule (4) and the list so modified shall then be treated as the final list of voters.
