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[Cites 0, Cited by 2] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(3) in Rajasthan Municipalities Act, 2009

(3)In so fixing the total number of seats for a Municipality, the State Government shall specify the number respectively of general seats and of seats reserved for women and for members of the Scheduled Castes or for members of the Scheduled Tribes or for both or persons belonging to the Backward Classes as it may in each case determine.