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[Cites 0, Cited by 0] [Section 17(9)] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(9)(c) in Telangana Panchayat Raj Act, 2018

(c)After excluding the Gram Panchayats reserved for Scheduled Tribes and Scheduled Castes in the Mandal Praja Parishad, the Revenue Divisional Officer shall reserve from among the remaining Gram Panchayats, the offices for the Backward classes where the proportion of voters belonging to Backward Classes in the Gram Panchayat to the total voters in the Gram Panchayat is the highest in the descending order;