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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(2)(e) in Assam Panchayat Act, 1994

(e)Such member of persons not less than four fifth of the total number of Members as may be specified by the Government, elected in the prescribed manner from amongst the members of the Zilla Parishad, Councillors of Municipal Corporation or the Municipalities as the case may be, and the members of the Town Committees in the Districts on rotation annually and in proportion to the ratio between the population of the rural areas and of the urban areas of the District.