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[Cites 0, Cited by 0] [Section 42(2A)] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(2A)(a) in Karnataka Municipalities Act, 1964

(a)such number of offices of President and Vice-President in the State for the persons belonging to the Scheduled Castes and Scheduled Tribes and the number of such offices bearing as nearly as may be the same proportion to the total number of offices in the State as the population of the Scheduled Castes in the State or of the Scheduled Tribes in the State bears to the total population of the State;