Section 5(4) in The Madurai City Municipal Corporation Act, 1971
(4)Seats shall be reserved for women belonging to the Scheduled Castes and Scheduled Tribes, from among the seats reserved for the persons belonging to the Scheduled Castes and Scheduled Tribes which shall not be less than one-third of the total number of seats reserved for the persons belonging to the Scheduled Castes and Scheduled Tribes.(4-A) and (4-B) [* * *] [Inserted by Tamil Nadu Act 34 of1995 and omitted by Tamil Nadu Act 17 of 1996.]
