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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Telangana - Subsection

Section 147(5) in Telangana Panchayat Raj Act, 2018

(5)The Commissioner shall reserve 34% (thirty four percent) of the offices to the members belonging to Backward Classes, while determining the number of offices to be reserved for Backward Classes, and allot to each District on the basis of proportionate population of Backward Classes in the district.