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[Cites 0, Cited by 0] [Section 146(8)] [Section 146] [Entire Act]

State of Telangana - Subsection

Section 146(8)(a) in Telangana Panchayat Raj Act, 2018

(a)The Revenue Divisional Officer, shall reserve in respect of each Mandal Praja Parishad in his Revenue Division, MPTCs allotted to the Scheduled Tribes in such Mandal Praja Parishads in the first instance, where the proportion of the population of Scheduled Tribes in the MPTC to the total MPTC population of the is the highest in the descending order;