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 16] [Entire Act] State of Jharkhand - Subsection Section 16(ii) in Jharkhand Panchayat Raj Act, 2001 (ii)[ One member shall be elected from every territorial constituency of the Gram Panchayat by direct election in the prescribed manner.] [Added by Jharkhand Act No. 7 of 2002 dated 17.1.2002.]
