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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(5) in Haryana Municipal Corporation Act, 1994

(5)Wards reserved for the members of Scheduled Castes and Backward Classes shall, as far as practicable, be located in those areas where the proportion of their population to the total population of the Corporation is the largest.Explanation. - Here "population" means the population as ascertained locally by the staff, deputed by the Commissioner, after going from door to door in the Corporation.]