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

State of Madhya Pradesh - Subsection

Section 30(3)(ii) in The M.P. Panchayat Raj Avam Gram Swaraj 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 seats shall be reserved for Other Backward Classes and such seats shall be allotted by rotation to different constituencies by the Collector, in the prescribed manner.