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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(3)(b) in The Bombay Provincial Municipal Corporations Act, 1949

(b)the State Election Commission thereafter shall carry out the determination of the boundaries of the wards and the allocation of seats reserved in favour of the Schedule Castes, Scheduled Tribes, the Backward Classes and Women among the wards in the prescribed manner.