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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(5)(b) in Telangana Panchayat Raj Act, 2018

(b)Notwithstanding anything contained in clause (a), the Revenue Divisional Officer shall for the purpose of reservation of Wards for Backward Classes in Gram Panchayat located in Scheduled Areas, determine in the first instance number of wards remaining after reserving seats for Scheduled Tribes and Scheduled Castes in each such Gram Panchayat and arrive at the number of wards to be reserved for Backward Classes computed only on the basis of such remaining wards applying the proportionate percentage of population of Backward Classes in the Mandal.