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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(1)(a) in Andhra Pradesh Municipalities Act, 1965

(a)such number of seats to the Scheduled Castes and Scheduled Tribes as may be determined by them, subject to the condition that the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election to the Municipal Council, as the population of the Scheduled Castes, or as the case may be, of the Scheduled Tribes in that Municipality bears to the total population of that Municipality; and such seats may be allotted by rotation to different Wards in a Municipality;