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

State of Maharashtra - Subsection

Section 10(2)(d) in The Maharashtra Village Panchayats Act, 1959

(d)[one-half] [These words were substituted for the words 'one third' by Maharashtra 19 of 2011, Section 2(c), (w.e.f. 21-4-2011).] (including the number of seats reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the category of Backward Class of citizens) of the total number of seats to be filled in by direct election in a panchayat shall be reserved for women and such seats shall be allotted by rotation to different wards in a panchayat.