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[Cites 0, Cited by 1] [Section 12(2)] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2)(d) in The Bihar Municipal Act, 2007

(d)Such total number of seats reserved for women belonging to the Scheduled Castes, the Scheduled Tribes, the Backward Classes and unreserved category may be allotted by rotation under the direction, control and supervision of the State Election Commission, to different constituencies, in a Municipality in such mariner as may be prescribed by it. [after two Consecutive General Elections] [ Inserted by Act 8 of 2009.]