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[Cites 0, Cited by 0] [Section 162(1)] [Section 162] [Entire Act]

State of Punjab - Subsection

Section 162(1)(c) in The Punjab Panchayati Raj Act, 1994

(c)the members of the House of People and members of the State Legislative Assembly representing a part or whole of the district where major part of their Lok Sabha Constituency or, as case may be Assembly constituency falls;