Section 124 in The Himachal Pradesh Panchayati Raj Act, 1994
124. Territorial Constituencies.
- For the convenience of the election and also after every increase or decrease of the Panchayat area, the Deputy Commissioner shall, in accordance with such rules as may be prescribed in this behalf by the State Government -(a)divide the Panchayat area into as many single member territorial constituencies as the number of members are required to be elected;(b)determine the extent of each territorial constituency; and(c)determine the territorial constituency or constituencies in which seats are reserved under this Act.
