Section 4(3) in The Maharashtra District Planning Committees (Constitution and Functions) Act, 1998
(3)The number of seats to be reserved for the persons belonging to Backward Class of Citizens shall be thirty per cent, of the total number of seats to be filled-in by election in the District Planning Committee:Provided that, [one-half] [These words were substituted for the words 'one third' by Maharashtra 33 of 2012, Section 2(1)(a), and (2), (w.e.f. 24-12-2012).] of the total number of seats so reserved shall be reserved for women belonging to the category of Backward Class of Citizens.
