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[Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act]

State of Uttarakhand - Subsection

Section 50(3)(a) in Uttarakhand Panchayati Raj Act, 2016

(a)elected members, who shall be chosen by direct election from the territorial constituencies in the Panchayat area and for this purpose the Panchayat area shall be divided into territorial constituencies on the basis of pupulaton;