(5)The Government shall notify the reserved seats for every municipal election and allotment of reserved seats will be made by rotation, as far as practicable, from one election to another.Note. (i) Section 11 was substituted by the Meghalaya Municipal (Amendment) Act 2000 (Act No. 6 of 2000), published in the Gazette of Meghalaya dated 4th April, 2000.(ii)Sub-Section (2) & (3) of Section11 was substituted by the Meghalaya Municipal Act, 2010 (Act No. I of 2011) published in Gazette of Meghalaya dated 4th January 2011.
