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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(1)(c) in The Bihar and Orissa Local Self-Government Act, 1885

(c)such number of members of the Scheduled Castes, but in any case not less than three in number, as there are Local Boards within the district, to be co-opted by the elected members of such Board in such manner as may be prescribed: