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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(2)(c) in The Andhra Pradesh Reorganisation Act, 2014

(c)constituencies in which seats are reserved for the Scheduled Castes and the Scheduled Tribes shall, as far as practicable, be located in areas where the proportion of their population to the total population is the largest.