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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(4)(ii) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(ii)In a Gram Panchayat where fifty percent or less than fifty percent scats have been reserved both for the Scheduled Castes and Scheduled Tribes, twenty five percent scats of the total number of seats shall be reserved for Other Backward Classes and such seats shall be allotted by rotation to different wards in that Gram Panchayat by the Collector in the prescribed manner.