Section 12(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)[The State Election Commission shall, for the purpose of election of Councillors divide every District] [This portion was substituted for the portion beginning with the words 'For the' and ending with the word 'divided' by Maharashtra 21 of 1994, Section 37(1)(a).] into electoral divisions (the territorial extent of any such division not being out side the limits of the same Block) each returning one Councillor, and there shall be a separate election for each electoral division:[Provided that, such electoral division shall be divided in such a manner that the ratio between the population of each electoral division and the total number of Councillors to be elected for the Zilla Parishad shall, so far as practicable, be the same throughout the Zilla Parishad area;] [This proviso was added by Maharashtra 21 of 1994 Section 37(1)(b).][Provided further that, while distributing such electoral divisions among the Panchayat Samitis, not less than two electoral divisions shall be allotted to each Panchayat Samiti.] [This proviso was added by Maharashtra 4 of 2002, Section 3, (w.e.f. 31-10-2001).]
