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[Cites 0, Cited by 2] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(2) in The Delhi Municipal Corporation Act, 1957

(2)If the vacancy be a vacancy in a seat reserved for the Scheduled Castes the notification issued under sub-section (1) shall specify that the person to fill that seat shall belong to one of the Scheduled Castes.