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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(5)(ii) in Gujarat Panchayats Act, 1961

(ii)One tenth of the total number of seats in a taluka panchayat shall be reserved by the State Government for socially and educationally backward classes and such seats shall be allotted by the State Election Commission by rotation to different territorial constituencies in that taluka in the prescribed manner.