Section 14(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)For the purpose of clause (i) of sub-section (1) the Deputy Commissioner shall by notification determine the territorial extent of the [eleven agriculturists' constituencies and shall reserve [two for women] [Substituted by Act 17 of 1980 w.e.f. 30.6.1979] [one for persons belonging to the Scheduled Castes one for persons belonging to the Scheduled Tribes one for persons falling under category 'A' and one for persons falling under category 'B'] [Substituted by Act 13 of 2002 w.e.f. 11.4.2002]]. The number of voters in each such constituency shall as far as practicable be the same throughout the market area.
