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

State of Madhya Pradesh - Subsection

Section 17(4) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(4)The seats reserved under this section shall be allotted by the prescribed authority in the Gram Panchayat within the block by rotation in the prescribed manner:[Provided that the Gram Panchayat, which has no population of Scheduled Castes or Scheduled Tribes or other Backward Classes, shall be excluded for allotment of seat reserved for Scheduled Castes, Scheduled Tribes or Other Backward Classes, as the case may be.] [Inserted by M.P. Act No. 39 of 1995 (w.e.f. 15-12-1995).]