Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Entire Act] State of Assam - Section Section 33 in Assam Panchayat Act, 1994 33. Election of Members. (1)One Gaon Panchayat area shall form a constituency for electing one member directly to the Anchalik Panchayat.(2)The allotment of seat under sub-section (1) for directly elected numbers shall be the same throughout the entire State.
