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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(6) in Telangana Panchayat Raj Act, 2018

(6)The Commissioner, thereafter shall, communicate the number of offices so reserved for Scheduled Tribes, Scheduled Castes, Backward Classes, and women in respect of each District, to all the District Collectors, in respect of the Gram Panchayats falling within their respective districts.