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[Cites 0, Cited by 0] [Section 180(1)] [Section 180] [Entire Act]

State of Andhra Pradesh - Subsection

Section 180(1)(d) in Andhra Pradesh Panchayat Raj Act, 1994

(d)not less than one-third (including the number of seats reserved for women belonging to the Scheduled Castes, Scheduled Tribes and backward classes) of the total number of seats to be filled by direct election to the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] for women and such seats may be allotted by rotation to different constituencies in the district in the manner prescribed.