(1)Gaon Panchayat means the Gaon Panchayat constituted in accordance with the Delhi Land Reforms Act, 1954.(2)For the purpose of the election of a Pradhan and the Gaon Panchayat under Section 151 of the Delhi Land Reforms Act, 1954, each Gaon Sabha Area may be divided by the prescribed authority into such number of constituencies as may be convenient.(3)The election of the members of a Gaon Panchayat in a Gaon Sabha Area or in constituency thereof shall be held on the joint electorate system.
