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[Cites 0, Cited by 0] [Section 93(5)] [Section 93] [Entire Act]

State of Bihar - Subsection

Section 93(5)(iv) in The Bihar Panchayat Raj Act, 2006

(iv)Such total number of seats reserved for women belonging to the Scheduled Castes, the Scheduled Tribes, the Backward Classes and unreserved category shall be allotted by rotation by the District Magistrate under the direction, control and supervision of the State Election Commission to different Gram Katchaharis in such manner as may be prescribed by the State Election Commission.