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[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(4)(a) in The West Bengal Municipal Elections Act, 1994

(a)in the case of a seat reserved for the Scheduled Castes or the Scheduled Tribes, such person is a member of the Scheduled Castes or the Scheduled Tribes, as the case may be, and is an elector in relation to that Municipality;