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[Cites 0, Cited by 6] [Section 153(4)] [Section 153] [Entire Act]

State of Kerala - Subsection

Section 153(4)(d) in Kerala Panchayat Raj Act, 1994

(d)Before issuing notification for General election, the State Election Commission shall allot by rotation the reserved seats under clause (a), (b) and (c) and the rotation shall start from the Panchayat in which the Scheduled Castes or Scheduled Tribes or women have the larges percentage of population and then passed on to the next panchayat having their largest percentage of population and so on: