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[Cites 0, Cited by 0] [Section 42(4)] [Section 42] [Entire Act]

State of Maharashtra - Subsection

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

(c)[one-half] [These words were substituted for the words 'one-third' by Maharashtra 19 of 2011, Section 5(1)(c), (w.e.f. 21-4-2011).] of total number of offices of Presidents (including the number of offices reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the category of Backward Class of citizens) in the Zilla Parishads shall be reserved for women.