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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2) in The M.P. Panchayat Nirvachan Niyam, 1995

(2)The total number of seats to be reserved for Scheduled Castes, or Scheduled Tribes shall be in proportion to the total population of such caste and tribe with the total population of Janpad Panchayat or Zila Panchayat as the case may be. Fraction less than half shall be ignored and half or more than half shall be counted as one.