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[Cites 0, Cited by 0] [Section 29A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29A(3) in The M.P. Municipalities Act, 1961

(3)[As nearly as possible fifty percent] of the total number of seals reserved under sub-sections (1) and (2), shall be reserved for women belonging to the Scheduled Castes or the Scheduled Tribes or Other Backward Classes, as the case may be.