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[Cites 0, Cited by 0] [Section 9(7)] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(7)(b) in Telangana Panchayat Raj Act, 2018

(b)The Mandal Parishad Development Officer shall, in turn, on receipt of communication under clause (a) shall reserve in respect of wards allotted under sub-section (2) to the Scheduled Tribes in the Gram Panchayat in the first instance in such wards where the proportion of voters belonging to Scheduled Tribes to the total number of voters in the ward concerned is the highest in the descending order.