Section 80(1)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

State of Maharashtra - Subsection

Section 80(1)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)[four] [This words was substituted for the word 'three' by Maharashtra 6 of 1975, Section 23(b)(iii).] shall be reserved for Councillors belonging to the [Backward Class of citizens] [These words were substituted for the words 'socially and educationally backward classes', by Maharashtra 21 of 1994, Section 68(b)(ii).],

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State of Maharashtra - Subsection

Section 80(1)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961