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

State of Telangana - Subsection

Section 6(i) in Telangana Municipal Corporations Act, 1994

(i)nothing in this section shall be deemed to prevent women and members of the Scheduled Castes, Scheduled Tribes or Backward Classes from standing for Election to the non-reserved seats in the Corporation;