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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Telangana - Subsection

Section 14A(iii) in Telangana Municipal Corporations Act, 1994

(iii)not less than one-third of the total number of offices reserved under clauses (i) and (ii) for women belonging to the Scheduled Castes, Scheduled Tribes or as the case may be, the Backward Classes; and