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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(1) in The Jharkhand Area Autonomous Council Act, 1994

(1)As far as possible, each legislative assembly constituency shall be divided by the State Election Commission in two Council constituencies in such a way as the population of both the Council constituencies of that assembly constituency may be equal;Provided that in such delimitation, village shall not be divided.