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[Cites 0, Cited by 2] [Section 65] [Entire Act]

State of Assam - Subsection

Section 65(1) in Assam Panchayat Act, 1994

(1)The Zilla Parishad shall consists of :
(i)the members directly elected from the territorial constituencies of the district:
Provided that Government may be notification in the Official Gazette determine the territorial constituencies in the district keeping in view the overall population of the district at a rate of one member for a population not less than 40 thousand and that each territorial constituency shall elect one member to the Zilla Parishad through direct election in the manner prescribed;
(ii)the President of the Anchalik Panchayats;
(iii)the Members of the House of People and the Members of the State Legislative Assembly representing a part or whole of the district whose constituencies lie within the district.