Section 153(2)(c) in Andhra Pradesh Panchayat Raj Act, 1994

[Cites 0, Cited by 0] [Section 153(2)] [Section 153] [Entire Act]

State of Andhra Pradesh - Subsection

Section 153(2)(c) in Andhra Pradesh Panchayat Raj Act, 1994

(c)not less than one-third of the total number of offices reserved under [clause (a) and sub-Section 2A] [Subs by Section 7 (B) (ii) of Act 5 of 1995.] for women belonging to the Scheduled Castes, Scheduled Tribes, or as the case may be, the Backward Classes; and

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State of Andhra Pradesh - Subsection

Section 153(2)(c) in Andhra Pradesh Panchayat Raj Act, 1994