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[Cites 0, Cited by 2] [Section 58] [Entire Act]

State of Haryana - Subsection

Section 58(2) in Haryana Panchayati Raj Act, 1994

(2)For the purpose of election of the Panchayat Samiti, the Government may, in accordance with such rules as may be prescribed in this behalf, divide the block area into territorial constituencies in such manner that the population of each ward shall, as far as may be practicable, be the same throughout the block area.