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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(7) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(7)The Collector shall thereafter amend the statement according to his decision the number of wards and seats reserved for the members of scheduled castes, scheduled tribes, other backward classes and for women and they shall be finally notified by him in the manner prescribed in sub-rule (4).