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Union of India - Section

Section 243 in Constitution of India, 1950

243. Definitions.

- In this Part, unless the context otherwise requires,-
(a)"district" means a district in a State;
(b)"Gram Sabha" means a body consisting of persons registered in the electoral rolls relating to a village comprised within the area of Panchayat at the village level;
(c)"intermediate level" means a level between the village and district levels specified by the Governor of a State by public notification to be the intermediate level for the purposes of this Part;
(d)"Panchayat" means an institution (by whatever name called) of self-government constituted under article 243-B, for the rural areas;
(e)"Panchayat area" means the territorial area of a Panchayat;
(f)"population" means the population as ascertained at the last preceding census of which the relevant figures have been published;
(g)"village" means a village specified by the Governor by public notification to be a village for the purposes of this Part and includes a group of villages so specified.