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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Maharashtra - Subsection

Section 10A(3) in The Maharashtra Village Panchayats Act, 1959

(3)All the officers and members of the staff appointed or deployed for preparation of electoral rolls and conduct of election of panchayats under this Act or the rules shall function under the superintendence, direction and control of the State Election Commissioner.