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[Cites 0, Cited by 0] [Section 185(2)] [Section 185] [Entire Act]

State of Himachal Pradesh - Subsection

Section 185(2)(d) in The Himachal Pradesh Panchayati Raj Act, 1994

(d)such number of persons not less than four-fifth of the total number of members of the Committee as may be specified by the Government, elected by, in the prescribed manner from amongst, the elected members of the Zila Parishad and Municipalities in the district in proportion to the ratio between the population of the rural areas and of the urban areas in the district.