Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(2)(ii) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(ii)Where the total population of Scheduled Castes and Scheduled Tribes in the district is less than fifty per cent, twenty five percent of seats of President of Janpad Panchayat within the district shall be reserved for Other Backward Classes.