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[Cites 0, Cited by 0] [Section 176(6)] [Section 176] [Entire Act]

State of Telangana - Subsection

Section 176(6)(a) in Telangana Panchayat Raj Act, 2018

(a)The Commissioner, shall on determining the number under sub-section (3) in respect of the State, reserve offices of Chairpersons and allot to the Scheduled Tribes in the first instance where the proportion of the population of Scheduled Tribes of the District to the total population of the district is the highest in the descending order;