Section 180(1A) in Andhra Pradesh Panchayat Raj Act, 1994
(1A)[ In addition to the reservation of seats under sub-Section (1), there shall be reserved for the Backward Classes such number of seats as may be allocated to them in each [Zilla Praja Parishad] [Inserted by Section 9 (B) of Act No. 5 of 1995.] in the manner prescribed; so however that the number of offices of members of [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] in the State reserved for Backward Classes shall not be less than thirty-four per cent of the total number of offices of the members of [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] in the State. The number of seats allocated to each [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall be allotted by rotation to different territorial constituencies in the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.].]
