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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(2) in Himachal Pradesh Municipal Election Rules, 2015

(2)The seats shall be reserved for the Scheduled Castes and Scheduled Tribes in proportion to their population. The ward having highest percentage of population of Scheduled Castes shall be reserved for the members of the Scheduled Castes and the ward having the highest population of Scheduled Tribes shall be reserved for the Scheduled Tribes.