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Madras HC Strikes Down Women Reservation in Excess of 50% for Chennai Corporation Polls - (12 Jan 2022)

ELECTION

Madras High Court has held that reservation can only be based on the total number of seats in the Municipality and not on Zonal wise demarcation in a plea against reservation in excess of 50 per cent for women in Greater Chennai Municipal Corporation.

Tags : MADRAS HIGH COURT   WOMEN RESERVATION IN CHENNAI CORPORATION POLLS  

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