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[Cites 0, Cited by 0] [Section 17(10)] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(10)(b) in Telangana Panchayat Raj Act, 2018

(b)If a new Gram Panchayat is formed after ordinary general elections to Gram Panchayats, to determine the category of reservation to that Gram Panchayat proportionate reservation as provided above will be notionally worked out taking that new Gram Panchayat into consideration. If this new worked out reservation results in a clear additional seat for any one category, the Gram Panchayat newly created would be allotted to that category.