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[Cites 0, Cited by 10] [Section 12(2)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(c)the seats to be reserved for persons belonging to the category of Backward Class of citizens shall be 27 per cent of the total number of seats to be filled in by election in a Zilla Parishad and such seats shall be allotted by rotation to different electoral divisions in a Zilla Parishad: