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

State of Andhra Pradesh - Subsection

Section 11(1) in Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2006

(1)The Revenue Divisional Officer, in his turn, shall on receipt of the communication under sub-rule (1) of Rule 10, reserve in respect of each Mandal Parishad in his Revenue Division, MPTCs allotted to the Scheduled Tribes in such Mandal Parishads in the first instance, where the proportion of the population of Scheduled Tribes in the MPTC to the total population of the MPTC concerned in the Mandal Parishad is the highest in the descending order.