Section 11(4) in The Himachal Pradesh Municipal Corporation Act, 1994
(4)The State Government may, by general or special order, reserve such number of seats for persons belonging to backward classes in a municipality, not exceeding the proportion to the total number of seats to be filled by direct election in the municipality as the population of the persons belonging to backward classes in that municipal area bears to the total population of that area and may further reserve [one-half] [Words 'one half substituted year 2008.] of the total seats reserved under this sub-section for women belonging to backward classes.
