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

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State of Madhya Pradesh - Subsection

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

(b)the Scheduled Tribes, and the number of seats so reserved shall bear, as nearly as may be the same proportion to the total number of seats to be filled by direct election in that Gram Panchayat as the population of the Scheduled Castes or of the Scheduled Tribes in that Gram Panchayat area bears to the total population of that area and such seats shall be allotted by the prescribed authority [x x x] [Omitted by M.P. Act No. 5 of 1999 (w.e.f. 5-4-1999).] lo different wards in that Gram Panchayat, in the prescribed manner.

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State of Madhya Pradesh - Subsection

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