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[Cites 0, Cited by 0] [Section 67(5)] [Section 67] [Entire Act]

State of Maharashtra - Subsection

Section 67(5)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(c)[one-half] [These words were substituted for the words 'one-third' by Maharashtra 19 of 2011, Section 7(1)(c), (w.e.f. 21-4-2011).] of total number of offices of Chairman (including the number of offices reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the category of Backward Class of citizens) in the Panchayat Samitis shall be reserved for women.