| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | The CONSTITUTION OF INDIA | 1975 |
| Act Number | Enactment Date | Chapter Number |
| 36 | 1975-04-26 | 9 |
| Chapter Title | Ministry | Department |
| The panchayats | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
1(1) There shall be constituted in every State, Panchayats at the village, intermediate and district levels in accordance with the provisions of this Part.
(2) Notwithstanding anything in clause (1), Panchayats at the intermediate level may not be constituted in a State having a population not exceeding twenty lakhs.
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1. Ins. by the Constitution ( seventy- third Amendment) Act, 1992 (w. e. f 24-4-1993). Earlier part ix dealing with territories in part D of the first schedule was replealed by the constitution ( seventh Amendment) Act, 1956, sec.29 and sch.