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

Constitution Subarticle

Article 243C(2) in Constitution of India

(2)All the seats in a Panchayat shall be filled by persons chosen by direct election from territorial constituencies in the Panchayat area and, for this purpose, each Panchayat area shall be ided into territorial constituencies in such manner that the ratio between the population of each constituency and the number of seats allotted to it shall, so far as practicable, be the same throughout the Panchayat area.