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[Cites 0, Cited by 2] [Section 9(1)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)Councillors chosen by direct election from electoral divisions in the District being [not more than seventy-five and not less than fifty in number] [These words were substituted for the words 'not more than sixty in number and not less than forty' by Maharashtra 19 of 1990, Section 2(a).] as may, by notification in the Official Gazette, be determined by the [State Election Commission, so however that, ratio between the population of the territorial area of a Zilla Parishad and the number of seats in such Zilla Parishad to be filled by election shall, so far as practicable, be the same throughout the State] [This portion was substituted for the portion beginning with the words 'State Government' and ending with the word 'population' by Maharashtra 21 of 1994, Section 34(1)(a).];