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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Chattisgarh - Subsection

Section 30(3)(ii) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(ii)In the Zila Panchayat where fifty per cent or less than fifty per cent seats have been reserved both for Scheduled Castes and Scheduled Tribes, twenty five per cent seats of the total number of seals shall be reserved for Other Backward Classes and such scats shall be allotted by rotation to different constituencies by the Collector, in the prescribed manner :