Section 150 in Andhra Pradesh Panchayat Raj Act, 1994
150. Division of Mandal into constituencies.
- For the purpose of electing the members specified in clause (i) of sub-Section (1) of Section 149, the Commissioner shall, subject to such rules as may be made in this behalf, divide each [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] area into as many territorial constituencies as he may, by notification specify, in such manner that, as far as practicable, shall consist of a population ranging between three thousand and four thousand; and that the ratio between the population of each constituency and the number of seats allotted to it shall, as far practicable, be the same throughout the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] area:Provided that the ratio between the population of the territorial area of a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] and the number of seats in such Parishad to be filled by election shall, as far as practicable, be the same throughout the State.
