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[Cites 0, Cited by 1] [Section 274(2)] [Section 274] [Entire Act]

State of Maharashtra - Subsection

Section 274(2)(ii) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(ii)[ under section 12, prescribing the seats to be reserved for the representation of the Scheduled Castes, Scheduled Tribes, Backward Class of citizens and women in any electoral division and the manner and rotation of such reservation;] [Clause (ii) was substituted by Maharashtra 21 of 1994, Section 78(1).]