Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Jharkhand - Subsection

Section 3(4)(iv) in The Jharkhand Agricultural Produce Markets Rules, 2000

(iv)[ For the purpose of election of one person under clause (vii) of subsection (i) of section 9, representing the interest of the Municipal Corporation or Municipality or the Gram Panchayat, as the case may be, in whose jurisdiction the principal market yard is situated, there shall be one constituency which shall be called the local authorities constituency so that one person from amongst the members of the Municipal Corporation or Municipality or the members of the Executive Committee of the Gram Panchayat as the case may be, shall be elected from such constituency.] [Substituted by G.S.R. 12A dated 26.9 1993.]