145. Election of members from territorial constituencies.
(1)One member shall be elected to the Mandal Praja Parishad from each territorial constituency specified in section 144 by the method of secret ballot, by the persons who are registered voters in the Mandal Praja Parishad concerned:Provided that a registered voter in the Mandal Praja Parishad shall be entitled to contest from any territorial constituency of the Mandal Praja Parishad.(2)For purposes of preparation and publication of the electoral roll for the elections to the office of member under this section, the provisions of sections 11 and 12 shall, mutatis mutandis apply, subject to such rules as may be made in this behalf.
