Section 2(31A) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(31A)[ "State Election Commission" means the State Election Commission consisting of State Election Commissioner appointed in accordance with the provisions of clause (1) of article 243K of the Constitution of India;] [Clause (31A) was inserted by Maharashtra 21 of 1994, Section 33(7).]
