Section 9(1A) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1A)In every Council seats shall be reserved for the Scheduled Castes, the Scheduled Tribes, Backward Class of Citizens and women as provided in subsection (2).] [These sub-sections were substituted, sub-section (1), by Maharashtra 41 of 1994, Section 114(a).]
