Section 5A(4) in The Mumbai Municipal Corporation Act, 1888
(4)(a)[Twenty-seven per cent] [These words were substituted for the words 'as nearly as may be twenty-seven per cent' by Maharashtra 12 of 1997, (w.e.f. 31.5.1994).] seats out of the total number of seats to be filled in by direct election shall be reserved for the members belonging to the Backward Class of citizens;(b)[one-half] [These words were substituted for the words 'one-third' by Maharashtra 20 of 2011, Section 2(2), (w.e.f. 21-4-2011).] of the total number of seats reserved under clause (a) shall be reserved for women belonging to the Backward Class of citizens.
