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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Rajasthan - Subsection

Section 21A(ii) in Rajasthan Municipalities Act, 2009

(ii)where number of seats reserved in a Municipality for any of the Scheduled Castes, Scheduled Tribes, Backward Classes or women is three or less than three, only one seat from such Castes, Tribes, Classes or, as the case may be, women shall be determined under this Section;