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[Cites 0, Cited by 1] [Section 30(4)] [Section 30] [Entire Act]

State of Maharashtra - Subsection

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

(a)the number of offices of Sarpanchas as to be reserved for the Scheduled Castes and the Scheduled Tribes in the panchayats shall bear, as nearly as may be, the same proportion to the total number of such offices in the panchayats 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 panchayat comprising entirely the Scheduled Areas] [These words were inserted by Maharashtra 40 of 1997, Section 4(a).] bears to the total population of the State: