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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Punjab - Subsection

Section 58(4) in The Punjab Municipal Act, 1999

(4)Out of the total number of seats in a Municipality to be filled by direct election,-
(a)two seats in the case of a Municipal Corporation; and
(b)one seat in the case of a Municipal Council or a Nagar Panchayat,
shall be reserved for the Backward Classes and such seats shall be allotted by rotation to different wards in the Municipality.