(3)[ The number of seats to be notified under sub-section (1) or under sub-section (2) shall not; -(a)in the case of Village Panchayat, less than fourteen or more than twenty four ;(b)in the case of a Block Panchayat, be less than fourteen or more than twenty four;(c)in the case of a District Panchayat, be less than seventeen or more than thirty three; [ Substituted by Amendment Act [2 of 2020]Provided that the ratio between the Population of the Territorial area of a Panchayat any level and the number of seats in such Panchayat to be filled by election shall, so far as practicable, be the same throughout the State.] [Substituted by Second Amendment Act 5 of 2005.]
