Section 243C(3)(d) in THE CONSTITUTION (SEVENTY-THIRD AMENDMENT) ACT, 1992

[Cites 0, Cited by 0] [Section 243C(3)] [Section 243C] [Entire Act]

Constitution Subarticle

Section 243C(3)(d) in THE CONSTITUTION (SEVENTY-THIRD AMENDMENT) ACT, 1992

(d)of the members of the Council of States and the members of the Legislative Council of the State, where they are registered as electors within-

(i)a Panchayat area at the intermediate level, in Panchayat at the intermediate level;

(ii)a Panchayat area at the district level, in Panchayat at the district level.