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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(10) in The Rajasthan Municipalities (Election) Rules, 1994

(10)The Officer, after having determined and allocated seats reserved for Scheduled Castes and Scheduled Tribes, shall allocate the number of seats reserved for Backward Classes (including one-third seats reserved for women belonging to Backward Classes), to remaining wards by draw of lots.