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[Cites 0, Cited by 0] [Section 176(6)] [Section 176] [Entire Act]

State of Telangana - Subsection

Section 176(6)(b) in Telangana Panchayat Raj Act, 2018

(b)after excluding the offices of Chairperson reserved for Scheduled Tribes, the Commissioner shall reserve from among the remaining offices for the Scheduled Castes determined under sub-section (3) where the proportion of the population of the Scheduled Castes of the District to the total population of the district is the highest in the descending order;