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[Cites 0, Cited by 0] [Section 4] [Entire Act]

UT Ladakh - Subsection

Section 4(3) in Ladakh Autonomous Hill Development Councils Act, 1997

(3)The sitting members of the Legislative Assembly of the State of Jammu and Kashmir and the sitting members of the House of the People representing the Assembly or the Parliamentary Constituency, as the case may be, in which the district is situated, shall be ex-officio members of the Council constituted for the district.