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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(1)(a) in Karnataka Municipalities Act, 1964

(a)to a seat reserved for Scheduled Castes [or Scheduled Tribes] [Inserted by Act 36 of 1994 w.e.f. 1-6-1994.] unless he is a member of any of those castes or tribes; and
(aa)[ to a seat reserved for Backward Classes, unless he is a member of such classes.] [Inserted by Act 36 of 1994 w.e.f. 1-6-1994.]