Section 32(2)(b) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

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State of Madhya Pradesh - Subsection

Section 32(2)(b) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(b)the Scheduled Tribes, and the number of offices of President reserved for the Scheduled Castes and Scheduled Tribes [including the number of offices of President reserved for the Scheduled Tribes in the Scheduled Areas under Chapter XIV-A] [Inserted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).] shall bear as nearly as may be, the same proportion to the total number of such offices in the State as the population of Scheduled Castes or, as the case may be, the Scheduled Tribes bears to the total population of the State :

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State of Madhya Pradesh - Subsection

Section 32(2)(b) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993