Section 4(4) in The Maharashtra District Planning Committees (Constitution and Functions) Act, 1998
(4)[One-half] [These words were substituted for the words 'One third' by Maharashtra 33 of 2012, Section 2(3), (w.e.f. 24-12-2012).] (including the number of seats reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the Backward Class of citizens) of the total number of seats to be filled in by election from the urban area or rural area in a District Planning Committee shall be reserved for women.
