Section 47(3)(c) in Orissa Municipal Act, 1950

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State of Odisha - Subsection

Section 47(3)(c) in Orissa Municipal Act, 1950

(c)as nearly as may be one-third (including the member of offices reserved for women belonging to the Scheduled Castes, [the Scheduled Tribes and the backward class of citizens)] [Substituted vide Orissa Act No. 19 of 1995 w.e.f. 19.10.1995.] of the total number of offices of Chairperson in the Municipalities shall be reserved for women; and

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State of Odisha - Subsection

Section 47(3)(c) in Orissa Municipal Act, 1950