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[Cites 0, Cited by 2] [Section 10(2)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2)(b) in The Maharashtra Village Panchayats Act, 1959

(b)the seats to be reserved for the persons belonging to the Scheduled Castes and the Scheduled Tribes in a panchayat shall bear, as nearly as may be, the same proportion to the total number of seats to be filled in by direct election in that panchayat as the population of the Scheduled Castes or, as the case may be, the Scheduled Tribes, in that panchayat area bears to the total population of that area and such seats shall be allotted by rotation to different wards in a panchayat]: