Section 3I(2) in Tamil Nadu District Municipalities Act, 1920
(2)Seats shall be reserved for women belonging to the Scheduled Castes and the Scheduled Tribes from among the seats 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 seats reserved for the persons belonging to the Scheduled Castes and the Scheduled Tribes.(2-A) and (2-b) [Inserted by Tamil Nadu Municipal Laws (Amendment) Act, 1995 (Tamil Nadu Act 34 of 1995) and subsequently omitted by the Tamil Nadu Municipal Laws (Second Amendment) Act, 1996 (Tamil Nadu Act 17 of 1996).]
