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[Cites 0, Cited by 6] [Article 243S] [Constitution]

Constitution Subarticle

Article 243S(4) in Constitution of India

(4)Where a Wards Committee consists of--
(a)one ward, the member representing that ward in the Municipality; or
(b)two or more wards, one of the members representing such wards in the Municipality elected by the members of the Wards Committee, shall be the Chairperson of that Committee.