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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(1)Reservation of seats for Scheduled Castes, Scheduled Tribes and their women shall be made in accordance with provisions of Section 7 of the Ordinance in descending order of numerical strength of their respective population for the purpose of election to the Corporations.