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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(3)(b) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969

(b)No person shall be eligible to be elected on the committee unless such person is ordinarily residing in the village where the field or holding whose boundary is being revised is situated, and his name appears in the electoral roll of the Maharashtra Legislative Assembly prepared under the provisions of the Representation of the Peoples Act, 1950, and in force on the date of the election for such part of the constituency of the Assembly as is included in such village.