Section 56N(3) in The Maharashtra Cooperative Societies Rules, 1961
(3)In the case of a reserved seat under the Provisions of Section 73B, a candidate shall not be deemed to be qualified to be chosen to fill the seats unless his nomination paper contains a declaration by him specifying the particulars of Scheduled Caste and Scheduled Tribe of which he is a member or the details of his income and landholding during the year immediately preceding, in the case of members of weaker section.
