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[Cites 0, Cited by 0] [Section 274(2)] [Section 274] [Entire Act]

State of Maharashtra - Subsection

Section 274(2)(xiii) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(xiii)[ under section 58, prescribing the seats to be reserved for Scheduled Castes, Scheduled Tribes, Backward Class of citizens and women in electoral colleges and the manner and rotation of such reservation;] [Clause (xiii) was substituted by Maharashtra 21 of 1994, Section 78(3).]