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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(3) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

(3)After excluding the MPTCs reserved for Scheduled Tribes and Scheduled Castes in respect of a Mandal Parishad, the Revenue Divisional Officer shall reserve from the remaining MPTCs for Backward Classes in each Mandal Parishad, such MPTCs where the proportion of voters belong to Backward Classes to the total number of voters in the MPTC concerned is the highest in the descending order.