Section 29B(4) in The M.P. Municipalities Act, 1961
(4)As nearly as possible [fifty percent] [Substituted by M.P. Act No. 16 of 2007, for the words 'one-third'] (including the number of offices reserved for women belonging to the Scheduled Castes, Scheduled Tribes or Other Backward Classes) of the total number of offices shall be reserved for women.
