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[Cites 0, Cited by 0] [Section 243C(5)] [Section 243C] [Entire Act]

Constitution Subarticle

Section 243C(5)(b) in THE CONSTITUTION (SEVENTY-THIRD AMENDMENT) ACT, 1992

(b)a Panchayat at the intermediate level or district level shall be elected by, and from amongst, the elected members thereof.