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[Cites 0, Cited by 0] [Section 176(2)] [Section 176] [Entire Act]

State of Maharashtra - Subsection

Section 176(2)(iii) in The Maharashtra Village Panchayats Act, 1959

(iii)under sub-section (2) of section 10, [the manner in which the [State Election Commission] [ These words were substituted for the words, 'prescribing the number of seats to be reserved' by Maharashtra 13 of 1975, Section 32(a)(1).] shall determine the number of seats to be reserved] for the Scheduled Castes and Scheduled Tribes [and Backward Class of citizens and women] [These word were inserted by Maharashtra 21 of 1994, Section 32(2)(b).] [and prescribing the manner and rotation of] [These words were inserted with effect from the 1st day of July, 1980 by Maharashtra 10 of 1990, Section 9.] [such reservation of seats] [These words were substituted for the words 'reservation of seats for women' by Maharashtra 21 of 1994, Section 32(2)(c).] in each Panchayat and under sub-section (3) of the said section, prescribing the manner of [publication of the names of members falling under clause (a) of subsection (1)] [These words were substituted for the words 'publication of elected and appointed members of a Panchayat' by Maharashtra 36 of 2001, Section 3.]: