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[Cites 0, Cited by 0] [Section 29B] [Entire Act]

State of Chattisgarh - Subsection

Section 29B(2) in The Chhattisgarh Municipalities Act, 1961

(2)As nearly as possible, twenty five percent of the total number of offices of Presidents of Municipal Councils and Nagar Panchayats, as the case may be, shall be reserved for Other Backward Classes.