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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(1) in Himachal Pradesh Municipal Election Rules, 2015

(1)Before every election to a municipality, the State Government or any other officer authorized by it in this behalf, shall, in accordance with the provisions of section 12 of the Act, determine the number of the office of Chairpersons of municipalities to be reserved for Scheduled Castes, Scheduled Tribes and women in the State.