Section 164(2) in The Punjab Panchayati Raj Act, 1994
(2)Each Zila Parishad 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 Zila Parishad area :[Provided that de-limitation of territorial constituencies shall be made immediately on the basis of population if a new Zila Parishad is established or existing Zila Parishad is bifurcated or amalgamated.; and] [Added by Punjab Act No. 9 of 2014, dated 9.4.2014.]
