Section 16(2)(a) in Jharkhand Municipal Act, 2011

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

(a)In every Council , as nearly as possible but not exceeding fifty percent of the total seats of elected members shall be reserved for

(i)Scheduled Castes,

(ii)Scheduled Tribes,

(iii)Backward Classes, and

(iv)Women

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