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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(2) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

(2)After excluding the Gram Panchayat Reserved for Scheduled Tribes in the Mandal Parishad, the Revenue Divisional Officer shall reserve from among the other Gram Panchayats, the offices for the Scheduled Castes and allocate them where the proportion of the population of the Scheduled Castes to the total population of the Gram Panchayat concerned is the highest in the descending order.