Section 4 in Andhra Pradesh Reservation of seats in the Educational Institutions and of appointments or posts in the Public Services under the State to Muslim Community Act, 2005
4. Reservation of seats for Muslims in the Educational Institutions.
- Notwithstanding anything in any other law for the time being in force, there shall be reservation of five percent of seats for admission into educational institutions in favour of Muslims residing in the State:Provided that the members belonging to the creamy layer amongst Muslim Community shall not be entitled to such reservations.
