Section 11A(4) in The M.P. Municipal Corporation Act, 1956
(4)As nearly as possible [fifty percent] [Substituted by M.P. Act. No. 16 of 2007 for the words 'one-third'.] (including the number of offices reserved for women belonging to the Scheduled Castes, Scheduled Tribes or Other Backward Classes) of the total number of offices shall be reserved for women.
