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

Constitution Subarticle

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

(a)a Panchayat at the village level shall be elected in such manner as the Legislature of a State may, by law, provide; and