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[Cites 0, Cited by 0] [Section 67(5)] [Section 67] [Entire Act]

State of Maharashtra - Subsection

Section 67(5)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)The number of offices of Chairman to be reserved for the Scheduled Castes and the Scheduled Tribes in the Panchayat Samitis shall bear as nearly as may be, the same proportion on the total number of such offices in the Panchayat Samitis as the population of the Scheduled Castes in the State or of the Scheduled Tribes in the State [excluding the population of the Scheduled Tribes in the Panchayat Samitis comprising entirely the Scheduled Areas] [These words were inserted by Maharashtra 20 of 1997, Section 6(a).] bears to the total population of the State: