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[Cites 0, Cited by 0] [Section 171(3)] [Section 171] [Entire Act]

Union of India - Subsection

Section 171(3)(a) in Constitution of India, 1950

(a)as nearly as may be, one-third shall be elected by electorates consisting of members of municipalities, district boards and such other local authorities in the State as Parliament may by law specify;