Section 7(1) in Telangana District Boards Act, 1955
(1)For the purpose of election of members to a Board, the Government after consulting the Board shall, by notification -(a)divide the district into circles;(b)determine the circles in which the seats, if any, reserved under sub-section (2) of section 6 shall be set apart; and(c)declare for whom such seats are reserved.
