Section 243C(3)(d) in Constitution of India, 1950

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Union of India - Subsection

Section 243C(3)(d) in Constitution of India, 1950

(d)of the members of the Council of States and the members of the Legislative Council of the State, where they are registered as electors within-

(i)a Panchayat area at the intermediate level, in Panchayat at the intermediate level;

(ii)a Panchayat area at the district level, in Panchayat at the district level.