Section 23(4) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(4)Not less than [half] [Substituted by C.G. Act No. 13 of 2008 (w.e.f. 23-5-2008).] of the total number of seats reserved under sub-section (3) shall be reserved for women belonging to the Scheduled Castes or, the Scheduled Tribes, or Other Backward Classes, as the case may be.
