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 0] [Section 243P] [Entire Act] Constitution Subarticle Section 243P(e) in THE CONSTITUTION (SEVENTY-FOURTH AMENDMENT) ACT, 1992 (e)"Municipality" means an institution of self-government constituted under article 243Q;
