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[Cites 0, Cited by 0] [Section 9A(1)] [Section 9A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9A(1)(c) in The U.P. Municipalities Act, 1916

(c)All Municipal Councils and Nagar Panchayats of the State shall be arranged in such serial order that the Municipal Councils or Nagar Panchayats having largest percentage of population of Scheduled Castes in the State, shall be placed at Serial Number 1 and Municipal Councils or Nagar Panchayats having lesser population of the Scheduled Castes than those shall be placed at number 2 and the rest shall likewise be placed respectively at succeeding numbers.