Section 101(2) in The Punjab Panchayati Raj Act, 1994
(2)Each Panchayat Samiti area shall be divided into territorial constituencies in such a manner that the ratio between the population of these constituencies and the number of seats allotted to it shall, so far as practicable, be the same throughout the Panchayat Samiti area :[Provided that de-limitation of territorial constituencies shall be made immediately on the basis of population if a new Panchayat Samiti is established or existing Panchayat Samiti is bifurcated or amalgamated.; and] [Added by Punjab Act No. 9 of 2014, dated 9.4.2014.]
