Section 243 in THE CONSTITUTION (SEVENTY-THIRD AMENDMENT) ACT, 1992
243. Definitions.- In this Part, unless the context otherwise requires,-
(a)"district" means a district in a State;(b)"Gram Sabha" means a body consisting of persons registered in the electoral rolls relating to a village comprised within the area of Panchayat at the village level;(c)"Intermediate level" means a level between the village and district levels specified by the Governor of a State by public notification to be the intermediate level for the purposes of this Part;(d)"Panchayat" means an institution (by whatever name called) of self-government constituted under article 243B, for the rural areas;(e)"Panchayat area" means the territorial area of a Panchayat;(f)"population" means the population as ascertained at the last preceding census of which the relevant figures have been published;(g)"village" means a village specified by the Governor by public notification to be a village for the purposes of this Part and includes a group of villages so specified.
