Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(8) in Telangana Panchayat Raj Act, 2018

(8)The District Collector, thereafter shall communicate the number of offices to be reserved for Scheduled Tribes, Scheduled Castes, Backward Classes and Women in respect of each Mandal, to the Revenue Divisional Officer.