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[Cites 0, Cited by 0] [Section 147(8)] [Section 147] [Entire Act]

State of Telangana - Subsection

Section 147(8)(a) in Telangana Panchayat Raj Act, 2018

(a)The District Collector in turn shall reserve the Mandal Praja Parishads in the District and allot to the Scheduled Tribes in the first instance, where the proportion of the population of Scheduled Tribes in Mandal to the total population of the Mandal concerned is the highest in the descending order;