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

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State of Uttar Pradesh - Subsection

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

(f)The offices allotted in any previous election to the Scheduled Castes, the Scheduled Tribes, the backward classes or the women shall not be allotted in the subsequent election respectively to the Scheduled Castes, the Scheduled Tribes, the backward classes or the women and the offices in such subsequent election shall be allotted serially from the next to the last office allotted to the women in the previous election in the order referred to in sub-clause (d) in cyclic order.

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State of Uttar Pradesh - Subsection

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