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[Cites 0, Cited by 0] [Section 153(4)] [Section 153] [Entire Act]

State of Kerala - Subsection

Section 153(4)(b) in Kerala Panchayat Raj Act, 1994

(b)In the case of Block Panchayats and Village Panchayats the reserved seats for the Scheduled Castes and Scheduled Tribes shall be allotted proportionate to their population in the respective districts.