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State of Chattisgarh - Section

Section 129A in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

129A. Definitions.

- Notwithstanding anything contained in this Act and unless the context otherwise requires in this Chapter :-
(a)"Gram Sabha" means a body consisting of persons whose names are included in the electoral rolls relating to the area of a Panchayat at the village level, or part thereof, for which it is constituted.
(b)"Village" means a village in the Scheduled Areas which shall ordinarily consist of a habitation or a group of habitations or a hamlet or a group of hamlets comprising a community and managing its affairs in accordance with traditions and customs.