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

State of Rajasthan - Subsection

Section 243C(2) in Rajasthan Panchayati Raj Prabodhak Service Rules, 2008.

(2)All the seats in a Panchayat shall be filled by persons chosen by direct election from territorial constituencies in the Panchayat area and; for this purpose, each Panchayat area shall be divided into territorial constituencies in such manner that the ratio between the population of each constituency and the number of seats allotted to it shall, so far as practicable, be the same throughout the Panchayat area.