Section 47(3)(b) in Orissa Municipal Act, 1950

[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(3)(b) in Orissa Municipal Act, 1950

(b)as nearly as may be one-third of the total number of seats reserved under Clause (a) shall be reserved for women belonging to the Scheduled Castes or, as the case may be, the Scheduled Tribes; and

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State of Odisha - Subsection

Section 47(3)(b) in Orissa Municipal Act, 1950