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[Cites 0, Cited by 1] [Section 12(2)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2)(d) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(d)[one-half] [These words were substituted for the words 'one-third' by Maharashtra 19 of 2011, section 4 (c), w.e.f. 21-4-2011).] (including the number of seats reserved for women belonging to the Scheduled Castes, Scheduled Tribes and the category of Backward Class of citizens) of the total number of seats to be filled in by direct election in a Zilla Parishad shall be reserved for women and such seats shall be allotted by rotation to different electoral divisions in a Zilla Parishad.