Section 23(5) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(5)Not less than [half] [Substituted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).], (including the number of seats reserved for women belonging to the Scheduled Castes and Scheduled Tribes and Other Backward Classes) of the total number of seats to be filled by direct election in every Janpad Panchayat shall be reserved.for women and such scats may be allotted by the prescribed authority by drawing lots and by rotation to different [constituencies] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] in a Janpad Panchayat in the prescribed manner.[x x x] [Omitted by M.P. Act No. 5 of 1999 (w.e.f. 5-4-1999).]
