Section 30(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(1)Subject to the provisions of sub-section (2), the State Government shall by notification divide a district into such number of constituencies that each constituency shall have as far as practicable, a population of fifty thousand and every constituency shall be a single member constituencyProvided that where the population of a District is less than five lacs, it shall be divided into not less than ten constituencies and the population of each constituency shall as far as practicable, be the same in each constituency :Provided further that the total number of constituencies shall not exceed thirty five.
