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[Cites 0, Cited by 3] [Section 64] [Entire Act]

State of Bihar - Subsection

Section 64(1) in The Bihar Panchayat Raj Act, 2006

(1)The District Magistrate may, by notification in the District Gazette, determine the number of directly elected members from Zila Parishads territorial constituencies, keeping in view the overall population of the district, at a rate of one member, as nearly as possible for every fifty thousand population.