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[Cites 0, Cited by 18] [Article 243D] [Constitution]

Constitution Subarticle

Article 243D(3) in Constitution of India

(3)Not less than one-third (including the number of seats reserved for women belonging to the Scheduled Castes and the Scheduled Tribes) of the total number of seats to be filled by direct election in every Panchayat shall be reserved for women and such seats may be allotted by relation to different constituencies in a Panchayat.