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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(2) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(2)The total number of seats to be reserved for the members of scheduled castes or scheduled tribes shall be in proportion to the total population of such caste and tribe with the total population of the Gram Panchayat area. Fraction less than half shall be ignored and half and more than half shall be counted as one.