Section 8(3) in The City of Nagpur Corporation Act, 1948
(3)The seats to be reserved for persons belonging to the category of Backward Class of citizens shall be twenty-seven per cent, of the total number of seats to be filled in by election in the Corporation and such seats shall be allotted by rotation to different wards in the Corporation :Provided that, one-thirds of the total number of seats so reserved shall be reserved for women belonging to the category of Backward Class of citizens.
