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

State of Madhya Pradesh - Subsection

Section 11A(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(2)Seats shall be reserved for Scheduled Castes and Scheduled Tribes in every Market Committee and the number of seats so reserved shall bear as nearly as may be the same proportion to the total number of seats to be filled in that Market Committee as the population of Scheduled Castes or Scheduled Tribes in that market area bears to the total population of that area and such seats shall be allotted to the constituencies in the prescribed manner.