Section 49(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)The requisition for such meeting shall be signed by not less than [one-third] [These words were substituted for the words 'one fifth' by Maharashtra 27 of 2000, Section 4(2).] of the total number of elected Councillors who are for the time being entitled to sit and vote at any meeting of the Zilla Parishad and shall be delivered to the Collector. The requisition shall be signed by the requisitionists and shall be made in such form and in such manner as may be prescribed by the State Government.]
