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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(5)(c) in The Maharashtra Municipal Corporations Act, 1949

(c)the number of seats to be reserved for persons belonging to the category of Backward Class of citizens shall be twenty-seven per cent of the total number of seats to be filled in by election in a Corporation and such seats shall be allotted by rotation to different electoral wards in a Corporation: