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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1) in The Maharashtra District Planning Committees (Constitution and Functions) Act, 1998

(1)In the seats to be filled in by election in the District Planning Committee, there shall be seats reserved for persons belonging to the Scheduled Castes, Schedule Tribes, Backward Class of Citizens and women, as provided in sub-sections (2) and (3) in the prescribed manner.