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 152(1)] [Section 152] [Entire Act]

State of Andhra Pradesh - Subsection

Section 152(1)(c) in Andhra Pradesh Panchayat Raj Act, 1994

(c)not less than one-third of the total number of seats reserved under [clause (a) and sub-Section (1A)] [Subs by Section 6 (A) (ii) of Act 5 of 1995.] for women belonging to the Scheduled Castes, Scheduled Tribes or as the case may be, the Backward Classes;