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[Cites 0, Cited by 0] [Section 3I(4)] [Section 3I] [Entire Act]

State of Tamilnadu - Subsection

Section 3I(4)(b) in Tamil Nadu District Municipalities Act, 1920

(b)The offices of Chair-persons of the [Third Grade Municipality] [Substituted for the word 'Town Panchayat' by the Tamil Nadu District Municipalities (Amendment) Act, 2004 (Tamil Nadu Act 24 of 2004)] shall be reserved for women belonging to the Scheduled Castes and the Scheduled Tribes from among the offices reserved for the persons belonging to the Scheduled Castes and the Scheduled Tribes which shall not be less than one-third of the total number of offices reserved for the Scheduled Castes and the Scheduled Tribes.