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[Cites 0, Cited by 0] [Section 10(1A)] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(1A)(a) in Karnataka Municipal Corporations Act, 1976

(a)such number of officers of Mayor and Deputy Mayor in the State, for the persons belonging to the Scheduled Castes and Scheduled Tribes and the number of such offices shall bear as nearly as may be, the same proportion to the total number of offices in the State as the population of Scheduled Castes in the State or of the Scheduled Tribes in the State bears to the total population of the State;