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[Cites 0, Cited by 0] [Section 9(7)] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(7)(a) in Telangana Panchayat Raj Act, 2018

(a)The Revenue Divisional Officer shall then communicate the number of wards of Gram Panchayats to be reserved in each Gram Panchayat for the members of Scheduled Tribes, Scheduled Castes, Backward Classes and Women to Mandal Parishad Development Officer concerned.