| 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 |
1THE PANCHAYATS
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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1. Ins. by the Constitution (Seventy-third Amendment) Act, 1992, s. 2 (w.e.f. 24-4-1993).Original Part IX was omitted by the Constitution (Seventh Amendment) Act, 1956, s. 29 and Sch.
