Section 4(2) in The Maharashtra District Planning Committees (Constitution and Functions) Act, 1998
(2)[ The number of seats to be reserved for the persons belonging to the Scheduled Castes in each constituency shall bear, as nearly as may be, the same proportion to the total number of Scheduled Castes members in that constituency as the population of the Scheduled Castes in the district bears to the total population of the District:Provided that, [one-half] [[Sub-section (2) was substituted by Maharashtra 30 of 2000, Section 4(a), (w.e.f. 5-5-2000).Substituted sub-section reads as follows-
