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[Cites 0, Cited by 1] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The Manipur Municipalities Act,1994.

(2)The office of Chairpersons of the municipalities shall be reserved for the Scheduled Castes, the Scheduled Tribes and women in such manner as the State Government may prescribe by notification in this regard.