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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(2) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

(2)After excluding the MPTCs reserved for Scheduled Tribes in the respective Mandal Parishad, the Revenue Divisional Officer shall reserve from among the other MPTCs for the Scheduled Castes allotted to each Mandal Parishad under sub-rules (1) of Rule 10, inTerritorial Constituencies where the proportion of the population of the Scheduled Castes in the MPTC to the total population of the MPTC concerned in the Mandal Parishad is the highest, in the descending order.