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[Cites 0, Cited by 0] [Section 243C] [Entire Act]

Union of India - Subsection

Section 243C(5) in Constitution of India, 1950

(5)The Chairperson of-
(a)a Panchayat at the village level shall be elected in such manner as the Legislature of a State may, by law, provide; and
(b)a Panchayat at the intermediate level or district level shall be elected by, and from amongst, the elected members thereof.