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[Cites 0, Cited by 0] [Section 243F] [Entire Act]

Union of India - Subsection

Section 243F(2) in Constitution of India, 1950

(2)If any question arises as to whether a member of a Panchayat has become subject to any of the disqualifications mentioned in clause (1), the question shall be referred for the decision of such authority and in such manner as the Legislature of a State may, by law, provide.