(3)[ As nearly as may be, but not less than, twenty-seven per centum of the total number of seats to be filled up by direct election in every Municipality shall also be reserved in favour of backward class of citizens as referred to in Clause (6) of Article 243-T of the Constitution.(3-A) As nearly as may be, one-third of the total number of seats reserved under Sub-section (3) shall be reserved for women belonging to the backward class of citizens :Provided that where only two seats are reserved for the backward class of citizens one of the two seats shall be reserved for women belonging to the backward class of citizens.] [Substituted vide Orissa Act No. 19 of 1995 w.e.f. 19.10.1995.]
