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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(4)(c) in The Maharashtra Village Panchayats Act, 1959

(c)[one-half of the total number of offices of Sarpanchas] [These words were substituted for the words 'one third of total number of offices of Sarpanchas' by Maharashtra 19 of 2011, Section 3(c), (w.e.f. 21-4-2011).] (including the number of offices reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the category of Backward Class of citizens) in the panchayats shall be reserved for women.