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[Cites 0, Cited by 11] [Article 243R(2)] [Article 243R] [Constitution]

Constitution Subarticle

Article 243R(2)(a) in Constitution of India

(a)for the representation in a Municipality of--
(i)persons having special knowledge or experience in Municipal administration;
(ii)the members of the House of the People and the members of the Legislative Assembly of the State representing constituencies which comprise wholly or partly the Municipal area;
(iii)the members of the Council of States and the members of the Legislative Council of the State registered electors within tile Municipal area;
(iv)the Chairpersons of the Committees constituted under clause (5) of article 243S: