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

State of Maharashtra - Subsection

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

(d)Not less than two hours before the time fixed for the meeting for the election of members of the village committee, the persons interested nominate any person who is eligible for being elected as a member of the village committee by delivering to the District inspector a nomination paper duly completed in Form 'B'. No person interested shall nominate more persons than the number of persons to be elected for constituting the village committee.