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[Cites 0, Cited by 0] [Section 99(1)] [Section 99] [Entire Act]

State of Punjab - Subsection

Section 99(1)(a) in The Punjab Panchayati Raj Act, 1994

(a)[ fifteen to twenty five directly elected members from territorial constituencies in the Panchayat Samiti area as may be determined under section 100 of this Act and notified by the State Government so far as practicable, having regard to the uniformity of population of each constituency;] [Clause (a) and (b) substituted by clause (a) vide Punjab Act No. 11 of 2002.]