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[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

State of Maharashtra - Subsection

Section 80(1)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)five shall be reserved for Councillors belonging to the Scheduled Castes and Scheduled Tribes; and of these five at least two shall be reserved for the Scheduled Tribes;