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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(5) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

(5)While communicating the number of MPTCs to be reserved for Scheduled Tribes, Scheduled Castes and Backward Classes, the District Collector shall also communicate to the Revenue Divisional Officer, the number of MPTCs to be reserved for women from among the said categories and also the number of MPTCs to be reserved for women from among the unreserved MPTCs in respect of each Mandal Parishad.