Section 13H(2)(b) in Karnataka Municipal Corporations Act, 1976

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(b)ten other members to be nominated by the Corporation; out of which, there shall be,-

(i)at least two members belonging to the Scheduled Castes and the Scheduled Tribes;

(ii)at least three women members; and

(iii)at least two members representing residents Associations, whatever name called satisfying all conditions mentioned below, namely:-

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