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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(3) in The Orissa Municipal Corporation Act, 2003

(3)As nearly as may be but not less than, twenty-seven percentum of the total number of seats to be filled by direct election in a Corporation shall also be reserved in favour of backward class of citizens as referred to in clause (6) of Article 243T of the Constitution.