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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 16(4) in Arunachal Pradesh Panchayat Raj Act, 1997

(4)The Deputy Commissioner shall, by notification determine the number of seats and constituency or constituencies in which seats are reserved under sub-section (3) above:Provided that the seats so reserved under this section shall be allotted by rotation to different Gram Panchayat constituencies in the district.