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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(1)(a) in The Bihar Municipal Act, 2007

(a)For the post of Chairman of every Municipality, as nearly as but not exceeding fifty percent of the total seats of Chairman in the State shall be reserved for
(i)Scheduled Castes;
(ii)Scheduled Tribes; and
(iii)Backward Classes.