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[Cites 0, Cited by 0] [Section 17(9)] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(9)(b) in Telangana Panchayat Raj Act, 2018

(b)After excluding the Gram Panchayats reserved for Scheduled Tribes, the Revenue Divisional Officer, shall reserve from among the remaining Gram Panchayats, the offices for the Scheduled Castes allocated to each Mandal where the proportion of the population of the Scheduled Castes in Gram Panchayat to the total population of the Gram Panchayat concerned is the highest in the descending order;