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Constitution of India, 1949 243. Definitions .— In this Part, unless the context otherwise requires,— (a) ‘district’ means a district in a State; (b) ‘Gram Sabha’ means a body consisting of persons registered in the electoral rolls relating to a village comprised within the area of Panchayat at the village level; (c) ‘intermediate level’ means a level between the village and district levels specified by the Governor of a State by public notification to be the intermediate level for the purposes of this Part; (d) ‘Panchayat’ means an institution (by whatever name called) of self-government constituted under article 243B, for the rural areas; (e) ‘Panchayat area’ means the territorial area of a Panchayat; (f) ‘population’ means the population as ascertained at the last preceding census of which the relevant figures have been published; (g) ‘village’ means a village specified by the Governor by public notification to be a village for the purposes of this Part and includes a group of villages so specified.    |
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