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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(2)(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)not less than one-third of the total number of seats reserved under clauses (a) and (b) for women belonging to the Scheduled Castes, Scheduled Tribes or as the case may be, the Backward Classes;