Section 36(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(2)Every such list shall be revised before each general election, at least six months before the date on which the term of the Market Committee is due to expire :Provided that, the Collector may [* * *] [Deleted by G. N. of 14.11.1970.] direct the revision of such list also at any other time before any general election is due :
