Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 243] [Entire Act] Union of India - Subsection Section 243(d) in Constitution of India, 1950 (d)"Panchayat" means an institution (by whatever name called) of self-government constituted under article 243-B, for the rural areas;
