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Andhra Pradesh High Court Scraps Government’s 59.85% Quota for SC/STs in Local Bodies - (03 Mar 2020)

CONSTITUTION

Andhra Pradesh High Court has scrapped the State Government order providing 59.85% reservations in seats in local bodies for Scheduled Castes. Scheduled Tribes and Backward Class Communities, directing the Government to set fix reservations not more than 50% within a month.

Tags : ANDHRA PRADESH HIGH COURT   QUOTA FOR SC/STS IN LOCAL BODIES  

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