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[Cites 0, Cited by 2] [Entire Act]

State of Jammu-Kashmir - Section

Section 10 in Jammu and Kashmir Municipal Corporation Act, 2000

10. Reservation of Seats.

- Should the Government to feel expedient and necessary, any unrepresented section of the society shall be considered for nomination by it, which shall not exceed in aggregate by more than five Councillors in addition to seventy five seats.