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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(1) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

(1)Reservation of office of President, Mandal Parishad shall be determined after reservation for Zilla Parishad Territorial Constituencies is completed as indicated in Rules 18 and 19. As far as possible, office of President, Mandal Parishad shall not be reserved for the same category as that corresponding to Zilla Parishad Territorial Constituency.