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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of Uttarakhand - Subsection

Section 86(2)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)elected members, who shall be chose by direct election from the territorial constituencies in the Panchayat area and for this purpose the Panchayat area shall be divided into territorial constituencies in such manner:
(i)minimum 2 territorial constituencies shall be fixed in the development blocks of hill area having the population upto 24000 and in the development blocks having the population more than 24000 there shall be gradual proportional increase in the number of the territorial constituencies.
(ii)minimum 2 territorial constituencies shall be fixed in the development blocks of plane area having the population upto 50000 and in the development blocks having the population more than 50000 there shall be gradual proportional increase in the number of the territorial constituencies;