Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(3)(ii) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(ii)In the Janpad Panchayat where fifty percent or less than fifty per cent seats have been reserved both for the Scheduled Castes and Scheduled Tribes twenty five per cent seats of the total number of seats shall be reserved for Other Backward Classes and such seats shall be allotted by rotation to different constituencies by the Collector in the prescribed manner.