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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(5)(d) in The Maharashtra Municipal Corporations Act, 1949

(d)[one-half] (including the number of seats reserved for women belonging to the Scheduled Castes, Scheduled Tribes and the category of Backward Class of citizens) of the total number of seats to be filled in by direct election in a Corporation shall be reserved for women and such seats shall be allotted by rotation to different electoral wards in a Corporation.