Section 4(6)(iv) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

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State of Odisha - Subsection

Section 4(6)(iv) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(iv)out of the wards left after reservation for the Scheduled Cases, Scheduled Tribes and Backward Class of citizens including their women, reservation of wards for women shall be made according to the descending order of the numerical strength of their population until the required quota is completed; and

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State of Odisha - Subsection

Section 4(6)(iv) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003