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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(5)(ii) in Gujarat Panchayats Act, 1961

(ii)One tenth of the total number of seats in a district 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 district in the prescribed manner.