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[Cites 0, Cited by 2] [Section 10(1)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(1)(b) in The Maharashtra Village Panchayats Act, 1959

(b)each village shall be divided into such number of wards, and the number of members of a panchayat to be elected from each ward shall be such, as may be determined [in the prescribed manner by the State Election Commission or an officer authorised by it.] [These words were substituted for the words 'By the Collector in the prescribed manner' by Maharashtra 52 of 1994, section 5(1)(b)(i).]: