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[Cites 0, Cited by 0] [Section 5A(4)] [Section 5A] [Entire Act]

State of Maharashtra - Subsection

Section 5A(4)(b) in The Mumbai Municipal Corporation Act, 1888

(b)[one-half] [These words were substituted for the words 'one-third' by Maharashtra 20 of 2011, Section 2(2), (w.e.f. 21-4-2011).] of the total number of seats reserved under clause (a) shall be reserved for women belonging to the Backward Class of citizens.