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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(iv) in The Jharkhand Agricultural Produce Markets Rules, 2000

(iv)Local Authorities' Constituency. - Members of Municipal Corporation or Municipality or the Executive Committee of the Gram Panchayat, as the case may be, within whose jurisdiction the principal market yard is situated, shall be the voters of a Local Authorities Constituency under sub-rule (iv) of rule 3, unless disqualified under section 10 or rule 6.