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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(2)(b) in Telangana Panchayat Raj Act, 2018

(b)The number of offices to be reserved to the Scheduled Tribes and Scheduled Castes as may be determined by the Commissioner, shall be subject to the condition that the number of offices so reserved shall, bear as nearly as may be the same proportion to the total number of offices to be filled in the State, as the population of the Scheduled Tribes or as the case may be Scheduled Castes in the State bear to the total population of the State: