Section 341B(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)The provisions of sections 9[, 9-A] [Inserted by Maharashtra Act No. 21 of 2018, dated 20.3.2018.]and 10 relating to reservation of seats for Scheduled Castes, Scheduled Tribes, Backward Class of citizens and women in a Council and of [sections 51-1A and 51-IB] [Substituted by Maharashtra Act No. 21 of 2018, dated 20.3.2018.] relating to reservation of office of the President of a Council shall, mutatis mutandis, apply to a Nagar Panchayat.[341B-1. Election of President of Nagar Panchayat. [Inserted by Maharashtra Act No. 9 of 2017, dated 12.1.2017.]
