Section 30(3)(b) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

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State of Madhya Pradesh - Subsection

Section 30(3)(b) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(b)the Scheduled Tribes, in every Zila Panchayat and the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in the Zila Panchayat as the population of the Scheduled Castes or the Scheduled Tribes in that Zila Panchayat area bears to the total population of that area and such seats may be allotted by the prescribed authority [x x x] [Omitted by M.P Act No 5 of 1999 (w.e.f. 5-4-1999).] to different constituencies in that Zila Panchayat in the prescribed manner:

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State of Madhya Pradesh - Subsection

Section 30(3)(b) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993