Section 146(6) in Telangana Panchayat Raj Act, 2018
(6)The District Collector while communicating the number of MPTCs to be reserved for Scheduled Tribes, Scheduled Castes and Backward Classes shall also communicate to the Revenue Divisional Officer, the number of MPTCs to be reserved for Women from among the said categories and also the number of MPTCs to be reserved for Women from among the unreserved MPTCs in respect of each Mandal Praja Parishad.
