Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Article 243S] [Constitution] Constitution Subarticle Article 243S(2) in Constitution of India (2)The Legislature of a State may, by law, make provision with respect to--(a)the composition and the territorial area of a Wards Committee;(b)the manner in which the seats in a Wards Committee shall be filled.
