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[Cites 0, Cited by 0] [Section 243C(3)] [Section 243C] [Entire Act]

Constitution Subarticle

Section 243C(3)(a) in THE CONSTITUTION (SEVENTY-THIRD AMENDMENT) ACT, 1992

(a)of the Chairpersons of the Panchayats at the village level, in the Panchayats at the intermediate level or, in the case of a State not having Panchayats at the intermediate level, in the Pancayats at the district level;