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

State of Jharkhand - Subsection

Section 16(2)(d) in Jharkhand Municipal Act, 2011

(d)Such total number of seats reserved for women belonging to the Scheduled Castes, the Scheduled Tribes, the Backward Classes and unreserved category shall be allotted by rotation under the direction, control and supervision of the State Election Commission to different wards in a municipality in such manner as may be prescribed by it;