Section 9C in The City of Nagpur Corporation Act, 1948
9C. [ Power of State Election Commissioner to issue directions to prevent impersonation. [Section 9C was added by Maharashtra 44 of 1994, Section 6.]
- The State Election Commissioner may, with a view to prevent impersonation of electors at the time of election, issue such directions, as he thinks fit, to the presiding officers and such directions may include instructing the electors to produce, at the time of pollings, the photo identity cards issued to them under the provisions of the Representation of the Peoples Act, 1951.]
