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[Cites 0, Cited by 0] [Section 147(8)] [Section 147] [Entire Act]

State of Telangana - Subsection

Section 147(8)(c) in Telangana Panchayat Raj Act, 2018

(c)the reservation of the offices for Backward Classes in each District shall be made by the District Collector after excluding the Mandal Praja Parishads reserved for Scheduled Tribes and Scheduled Castes, where the proportion of Backward Class voters in the Mandal to the total voters in the Mandal concerned is the highest in the descending order;