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[Cites 0, Cited by 1] [Section 30(4)] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(4)(b) in The Maharashtra Village Panchayats Act, 1959

(b)the offices of Sarpanchas to be reserved for persons belonging to the category of Backward Class of citizens shall be 27 per cent of the total number of such offices in the panchayats: