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[Cites 0, Cited by 0] [Section 17(7)] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(7)(a) in Telangana Panchayat Raj Act, 2018

(a)The District Collector, on receipt of the communication under sub-section (6) shall, determine, in the first instance, the number of offices of Sarpanches to be reserved in each Mandal Praja Parishad for Scheduled Tribes and Scheduled Castes subject to the condition that the number of offices so reserved shall bear as nearly as may be, the same proportion as the population of the Scheduled Tribes or as the case may be, Scheduled castes in the Mandal bears to the total population of the Scheduled Tribes or Scheduled castes in district concerned: