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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Telangana - Subsection

Section 147(7) in Telangana Panchayat Raj Act, 2018

(7)The Commissioner, thereafter shall communicate to the District Collector, the number of offices to be reserved for Scheduled Tribes, Scheduled Castes, Backward Classes and Women in respect of each District, to the District Collector.