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[Cites 0, Cited by 16] [Article 243C] [Constitution]

Constitution Subarticle

Article 243C(1) in Constitution of India

(1)Subject to the provisions of this Part, the Legislature of a State may, by law, make provisions with respect to the composition of Panchayats;Provided that the ratio between the population of the territorial area of a Panchayat at any level and the number of seats in such Panchayat to be filled by election shall, so far as practicable, be the same throughout the State,