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[Cites 0, Cited by 13] [Article 243C] [Constitution]

Constitution Subarticle

Article 243C(5) in Constitution of India

(5)The Chair person of--
(a)Panchayat at the village level shall be elected in such manner as the Legislature of a State may, by law, provide; and
(b)a Panchayat at the intermediate level or district level, shall be elected by, and from amongst, the elected members thereof.