- For the purpose of electing the members specified in clause (i) of sub-section (1) of section 143, the Commissioner, subject to such rules as may be made in this behalf, divide each Mandal Praja Parishad 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 as practicable, be the same throughout the Mandal Praja Parishad area:Provided that the ratio between the population of the territorial area of a Mandal Praja Parishad and the number of seats in such Mandal Praja Parishad to be filled by election shall, as far as practicable, be the same throughout the State.
