Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9(9)] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(9)(iii) in Telangana Panchayat Raj Act, 2018

(iii)In case where the reservation for Scheduled Tribes or Scheduled Castes cannot be made due to non availability of their voters in required number of wards, then the reservation shall be made in descending order in such of those wards where the voters of Scheduled Tribes / Scheduled Castes are available in the first instance, and thereafter, the remaining reservation of Wards shall be made on the basis of draw of lots.