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State of Telangana - Section

Section 255 in Telangana Panchayat Raj Act, 2018

255. Reservation of seats of members of Gram Panchayats and Mandal Praja Parishads and Offices of Sarpanches of Gram Panchayats and Presidents of Mandal Praja Parishads.

- The reservation of seats in the Scheduled Areas to every Gram Panchayat and Mandal Praja Parishad shall be in proportion to the population of the communities in that Gram Panchayat or the Mandal Praja Parishad as the case may be:Provided that the reservation for the Scheduled Tribes shall not be less than one half of the total number of seats:Provided further that all seats of Sarpanches of Gram Panchayats and Presidents of Mandal Praja Parishads shall be reserved for the Scheduled Tribes.