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[Cites 0, Cited by 0] [Section 146(8)] [Section 146] [Entire Act]

State of Telangana - Subsection

Section 146(8)(c) in Telangana Panchayat Raj Act, 2018

(c)after excluding the MPTCs reserved for Scheduled Tribes and Scheduled Castes in respect of a Mandal Praja Parishad, the Revenue Divisional Officer shall reserve from the remaining MPTCs for Backward Classes where the proportion of voters belonging to Backward Classes to the total number of voters in the MPTC is the highest in the descending order;