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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(5)(ii) in Gujarat Panchayats Act, 1961

(ii)where in a village there is in the opinion of the State Government population of socially and educationally backward classes, there shall be reserved by the State Government for the socially and educationally backward classes one tenth of the total number of seats in a village panchayat and such seats shall be allotted by the State Election Commission by rotation to different wards in that village in the prescribed manner.