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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9A(4) in The U.P. Municipalities Act, 1916

(4)Not less than one-third of the total number of seats in a municipality including the number of seats reserved under sub-section (3) shall be reserved for women and such seats may be allotted by rotation to different wards in a municipality in such order as may be prescribed by rules.