Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11A] [Entire Act] State of Chattisgarh - Subsection Section 11A(2) in The Chhattisgarh Municipal Corporation Act, 1956 (2)As nearly as possible, twenty five percent of the total number of offices of Mayors shall be reserved for Other Backward Classes.
