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[Cites 0, Cited by 16] [Section 12(2)] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2)(a) in The Bihar Municipal Act, 2007

(a)In every Municipality as nearly as possible but not exceeding fifty percent of the total seats of the member of Municipalities shall be reserved for
(i)Scheduled Castes;
(ii)Scheduled Tribes; and
(iii)Backward Classes.