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

Union of India - Subsection

Section 243R(1) in Constitution of India, 1950

(1)Save as provided in clause (2), all the seats in a Municipality shall be filled by persons chosen by direct election from the territorial constituencies in the Municipal area and for this purpose each Municipal area shall be divided into territorial constituencies to be known as wards.