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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2) in Bihar Urban Local Body (Community Participation) Rules, 2013

(2)In every Ward as nearly as possible but not exceeding fifty percent of the total seats of the Area Sabha Representative shall be reserved for-
(a)Scheduled Castes,
(b)Scheduled Tribes, and
(c)Backward Classes.