Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42(4)] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(4)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)the number of offices of Presidents to be reserved for the Scheduled Castes and the Scheduled Tribes in the Zilla Parishads shall bear as nearly as may be, the same proportion to the total number of such offices in the Zilla Parishads as the population of the Scheduled Castes in the State or of the Scheduled Tribes in the State [excluding the population of the Scheduled Tribes in a Zilla Parishad comprising entirely the Scheduled Areas] [These words were inserted by Maharashtra 20 of 1997, Section 4(a).] bears to the total population of the State: