Section 11 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
11. [ Preparation of list of voters. [Section 11 was substituted by Maharashtra Act. 11 of 1996, Section 9.]
- The electoral roll of the Maharashtra Legislative Assembly prepared under the provisions of the Representation of the People Act, 1950, for the time being in force, on such date as the State Election Commissioner may, by general or special order notify, shall be divided by the State Election Commissioner into different sections corresponding to different wards in the municipal area; and a printed copy of each section of the roll so divided and authenticated by the State Election Commissioner or an officer authorised by him, shall be the list of voters for each ward.][* * * *] [Sections 11A and 11B were deleted by Maharashtra 11 of 1996, Section 10.]
