Section 151(5) in The Delhi Lands Reforms Act, 1954
(5)The Chief Commissioner shall, by order in the Official Gazette, determine the number of seats, if any, reserved for women and the Scheduled Castes in each Gaon Panchayat :Provided that the number of seats so reserved for the Scheduled Castes shall bear as nearly as may be the same proportion to the total number of seats in the Gaon Panchayat as the population of the Scheduled Castes in the area of the Gaon Sabha bears to the total population of such area.] [Substituted by Act of 1959, section 16 for section 151 (w.e.f. 12-3-1959)]
