Section 12(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)The list of voters maintained under [Section 11] [These words and figures were substituted for the words 'the last preceding section' by Maharashtra 47 of 1973, Section 6.] shall be conclusive evidence for the purpose of determining under this section whether a person is qualified or is not qualified to vote, as the case may be, at any election.
