Section 23(3)(b) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

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State of Madhya Pradesh - Subsection

Section 23(3)(b) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(b)the Scheduled Tribes, in every Janpad Panchayat and the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in that Janpad Panchayat as the population of the Scheduled Castes in that Janpad Panchayat area or the Scheduled Tribes in that Janpad Panchayat area bears to the total population of that area and such seats may be allotted by the prescribed authority [x x x] [Omitted by M.P. Act No. 5 of 1999 (w.e.f. 5-4-1999).] to different [constituencies] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).] in that Janpad Panchayat in the prescribed manner:

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State of Madhya Pradesh - Subsection

Section 23(3)(b) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993