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[Cites 0, Cited by 0] [Section 3W] [Entire Act]

State of Tamilnadu - Subsection

Section 3W(3) in Tamil Nadu District Municipalities Act, 1920

(3)Seats shall be reserved for women in the town panchayat and the number of seats reserved for women shall not be less than one-third (including the number of seats reserved for women belonging to the Scheduled Castes and the Scheduled Tribes of the total number of seats in the town panchayat.