Section 10(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)Nothing in this section shall be deemed to prevent women or persons belonging to the Scheduled Castes [Scheduled Tribes or [Backward Class of Citizens] [These words were substituted for the words 'and Scheduled Tribes' by Maharashtra 15 of 1994, Section 6(1)(a), (b), (c) and 6(2).] for whom seats are reserved in any Council] from standing for election and being elected to any of the seats which are not reserved.
