Section 7(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)Not less than one-third of the seats reserved under [sub-section (1)] [Substituted by U.P. Act 26 of 1995, S.6 (w.e.f. 30-5-1994).] shall be reserved for the women belonging to the Scheduled Castes, the Scheduled Tribes or the backward classes, as the case may be.
