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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(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 (1 A)] [Substituted by Act No. 5 of 1995.] for women belonging to the Scheduled Castes, Scheduled Tribes or as the case may be the Backward Classes;