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[Cites 0, Cited by 0] [Section 176(6)] [Section 176] [Entire Act]

State of Telangana - Subsection

Section 176(6)(c) in Telangana Panchayat Raj Act, 2018

(c)after excluding the offices of Chairperson reserved for Scheduled Tribes and Scheduled Castes, the Commissioner shall reserve from among the remaining offices for the Backward Classes determined under subsection (4) where the proportion of voters of Backward Classes of the District to the total voters in the district is the highest in the descending order;