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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Jharkhand - Subsection

Section 27(2)(f) in Jharkhand Municipal Act, 2011

(f)Such total number of offices reserved for women belonging to the Scheduled Castes, the Scheduled Tribes, Backward Classes, and unreserved category may be allotted by rotation under the direction, control and supervision of the State Election Commission to different municipalities in such manner as may be prescribed by it.