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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Telangana - Section Section 256 in Telangana Panchayat Raj Act, 2018 256. Nomination of persons. - The Government may nominate persons belonging to such Scheduled Tribes who have no representation in Mandal Praja Parishads:Provided that such nomination shall not exceed one tenth of the total members to be elected in that Mandal Praja Parishad.
