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[Cites 0, Cited by 0] [Section 146(8)] [Section 146] [Entire Act]

State of Telangana - Subsection

Section 146(8)(b) in Telangana Panchayat Raj Act, 2018

(b)after excluding the MPTCs reserved for Scheduled Tribes in the respective Mandal Praja Parishad, the Revenue Divisional Officer shall reserve from among the remaining MPTCs for the Scheduled Castes allocated to each Mandal Praja Parishad under sub-section (2) in Territorial Constituencies where the proportion of the population of the Scheduled Castes in the MPTC to the total population of the MPTC is the highest in the descending order;