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[Cites 0, Cited by 0] [Section 49(4)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(4)(c) in The Maharashtra Village Panchayats Act, 1959

(c)such number of members, as may be specified by the Government in that behalf, shall be from the Scheduled Castes, Scheduled Tribes, Vimukta Jatis and Nomadic Tribes (hereinafter referred to as the "vulnerable class"):