Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Maharashtra - Section Section 10A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 10A. [ Manner of voting. [Section 10A was inverted by Maharashtra 20 of 2005, Section 5.] - The voting at an election of the Councillors shall be by ballot or by electronic voting machine and no votes shall be received by proxy.]
