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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Maharashtra - Subsection

Section 79(1)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(c)[ subject to any rules made by the State Government in that behalf, [eight Councillors] [Clause (c) was substituted by Maharashtra 35 of 1963, Section 31 (i).] elected by the Zilla Parishad from amongst its Councillors; so however that not more than two seats shall be reserved for Councillors belonging to Scheduled Castes or Scheduled Tribes or] [* * *] [The words 'socially and educationally' were deleted by Maharashtra 21 of 1994, Section 66(1)(a)(i).] backward classes of citizens.