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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(1) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(1)A 'Block' and a 'District' shall be divided into constituencies in accordance with the. provision of Section 23 and Section 30 respectively, on the following events,
(a)During the first election; or
(b)In case limits of 'Block' or 'District' as the case may be, altered by including therein any local area in the vicinity thereof or by excluding there from any local area comprised therein; or
(c)If ratio between the population of each constituency and the number of seat allotted to it is practicable not to be throughout the panchayat area.