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[Cites 0, Cited by 0] [Section 9(7)] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(7)(c) in Telangana Panchayat Raj Act, 2018

(c)After excluding the wards reserved for Scheduled Tribes in the respective Gram Panchayat, the Mandal Parishad Development Officer shall reserve the wards from among the remaining wards, for Scheduled Castes allotted under sub-section (2) above, in the wards where the proportion of voters belonging to Scheduled Castes to the total number of voters in the ward concerned is the highest in the descending order.