Section 2(20A) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(20A)[] [Clause (20A) was substituted for the original by Maharashtra 21 of 1994, Section 33(5).] "Population" means the population as ascertained at [the latest preceding census of which the relevant figures have provisionally or finally been published;] [These words were substituted for the words 'the last preceding census of which the relevant figures have been published', by Maharashtra 4 of 2002, Section 2 (w.e.f. 31-10 2001).][Explanation. - Having regard to the information furnished by the census authority that districtwise and villagewise figures of population of Scheduled Castes or Scheduled Tribes have not been determined and notified under section 5 of the Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976 and such figures of population are not available, the population of the Scheduled Castes and Scheduled Tribes for the reservation of seats for Scheduled Castes and Scheduled Tribes on the Zilla Parishads and Panchayat Samitis or for election of the Chairman and Deputy Chairman of a Panchayat Samiti, the percentage of the population of Scheduled Tribes in the Tribal Development Block, shall for the purposes of sections 12, 58, and 64, be the population of Scheduled Castes and Scheduled Tribes as originally ascertained in the 1971 census only.] [This explanation was deemed to have been added on 10th may, 1985 by Maharashtra 14 of 1990, section 2. ]
