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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(7) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(7)[ The wards which have no population of Scheduled Castes, Scheduled Tribes or Other Backward Classes shall be excluded for allotment of seats reserved for the Scheduled Castes or Scheduled Tribes or Other Backward Classes, as the case may be.] [Inserted by M.P. Act No. 5 of 1999 (w.e.f. 5-4-1999).]