Section 7(4) in Karnataka Municipal Corporations Act, 1976
(4)[Not more than fifty percent of the seats reserved] [Substituted by Act 32 of 2012 w.e.f. 30.8.2012.] for each category of persons belonging to Scheduled Castes, Scheduled Tribes and Backward Classes and those of the non-reserved seats to be filled by direct election in a corporation shall be reserved for women:Provided that the seats reserved in sub-sections (2), (3) and (4) shall be allotted by rotation to different wards in a city.
