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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(3)(b) in Rajasthan Municipalities Act, 2009

(b)wards which are reserved for the Scheduled Castes or Scheduled Tribes shall be distributed to different parts of the municipal areas where the proportion of the population of such castes or tribes, as the case may be, is comparatively large; and