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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(6) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(6)[ The constituencies which have no population of Scheduled Castes, Scheduled Tribes or Other Backward Classes shall be excluded for allotment of seats reserved for Scheduled Castes or Scheduled Tribes or Other Backward Classes, as the case may be.] [Inserted by M.P, Act No. 5 of 1999 (w.e.f. 5-4-1999).]