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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(2)(d) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(d)[ the number of seats to be reserved for the [Backward Class of citizens] [Clause (d) was inserted by Maharashtra 15 of 1994, Section 5(2)(b).] in the case of municipal area of each Class of Council [shall be Twenty-Seven per cent] [These words were substituted for the words 'on the basis of as nearly as may be twenty-seven per cent' by Maharashtra 12 of 1997, Section 3(2)(a).] of the total number of seats to be filled in by direct election for the purpose of any general election held after the commencement of the Maharashtra Municipal Corporations and Municipal Councils (Amendment) Act, 1993, (Maharashtra XV of 1994)]: