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[Cites 0, Cited by 1] [Section 58(1B)] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(1B)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)the seats to be reserved for the persons belonging to the Scheduled Castes and the Scheduled Tribes in a Panchayat Samiti shall bear, as nearly as may be the same proportion, to the total number of seats to be filled in by direct election in that Panchayat Samiti as the population of the Scheduled Castes or, as the case may be, the Scheduled Tribes, in that Panchayat Samiti area bears to the total population of that area and such seats shall be allotted by rotation to different electoral colleges in a Panchayat Samiti :