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[Cites 0, Cited by 2] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(3) in Haryana Panchayati Raj Act, 1994

(3)All the above seats referred to in clause (b) of sub-section (2) shall be filled in by persons chosen by direct election from the wards in the Panchayat area and for this purpose each Panchayat area shall be divided into wards in such manner that the ratio between the population of each ward and the number of the seats of Panches allotted to it shall, so far as possible, be the same throughout the Panchayat area.