Section 9A(1)(i) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 9A(1)] [Section 9A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9A(1)(i) in The U.P. Municipalities Act, 1916

(i)the number of offices determined under item (i) of sub-clause (b) for the offices of Scheduled Castes including the number of offices determined under item (ii) of the said sub-clause for the women belonging to the Scheduled Castes, shall be allotted to Scheduled Castes next to the Municipal Council or Nagar Panchayat placed at Serial No. 1 under sub-clause (c) :

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State of Uttar Pradesh - Subsection

Section 9A(1)(i) in The U.P. Municipalities Act, 1916