Section 152(1A) in Andhra Pradesh Panchayat Raj Act, 1994
(1A)[ In addition to the reservation of seats under sub-Section (1), there shall be reserved for the Backward Classes such number of seats as may be allocated to them in each [Mandal Praja Parishad] [Inserted by Section 6 (B) of Act 5 of 1995.] in the manner prescribed; so however that the number of offices of members of [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] in the State reserved for Backward Classes shall not be less than thirty-four per cent of the total number of offices of the members of [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] in the State. The number of seats allocated to each [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall be allotted by rotation to different territorial constituencies in the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.]:Provided that it shall be competent for the Government to make special provisions with regard to the manner and quantum of seats to be reserved for Backward Classes in the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] situated either wholly or partly in the Scheduled areas, by rules made in this behalf.]
