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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(2)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)[ the number of seats to be reserved for women in the case of municipal area of each class of council on the basis of [one-half] [Clause (b) was substituted by Maharashtra 13 of 1990, Section 6(b)(i).] (including the number of seats reserved for women belonging to the Scheduled Castes [the Scheduled tribes] [These words were substituted for the words 'and the Scheduled Tribes' by Maharashtra 15 of 1994, Section 5(2)(a)(i).] and the [Backward Classes of Citizens] [These words were substituted for the words 'Other Backward Classes' by Maharashtra 12 of 1997, Section 2(1).] of the total number of seats to be filled in by direct election for the purpose of any general election held after the commencement of [the Maharashtra Municipal Corporations and Municipal Councils (Amendment) Act, 1993] [These words were substituted by Maharashtra 15 of 1994, Section 5(2)(a)(ii).]; (Maharashtra XV of 1994)]