Section 3(7) in The Delhi Municipal Corporation Act, 1957
(7)[ Seats shall be reserved for women belonging to the Scheduled Castes, from among the seats reserved for the Scheduled Castes, the number of such seats being determined by the Central [Government] [Substituted by Act 67 of 1993, section 3, for sub-section (7) (w.e.f. 1-10-1993)] by order published in the Official Gazette which shall not be less than [one-half] [Substituted by Delhi Act 12 of 2011, section 6(e)(ii), for "one-third" (w.e.f. 13-1-2012)] of the total number of seats reserved for the Scheduled Castes.]
