• Sign In/Sign Up
  • Menu
  • +Clients Back

    • Get Free Legal Answers
    • Get Fee Estimates
    • Find Lawyers
  • +Lawyers

    • Case Diary & Office Manager
    • Post News & Artilces
    • Post Jobs & Internships
  • +Law Students

    • Campus Ambassadors
    • Find Jobs & Internships
    • Post News & Articles
    • Resource Sharing
  • +Law Schools

    • Post Admissions
    • Post Opportunities
    • Get Law School Rating

  • Home
  • Indian Laws constitution
  • Definitions Article-243

Constitution of India, 1949

Back
Article Description
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.

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.











86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network

About us

  • Company Profile

Indian Major Laws

  • Indian Constitution
  • IPC
  • CrPC
  • CPC
  • Companies Act
  • Indian Evidence Act
  • CGST Act
  • Limitation Act

Policies

  • Terms of Use
  • Privacy Policy
  • Refund & Cancellation

    Ads & Media

  • Resource Sharing
  • Advertiser(Sign Up/Login)
  • Media

    Careers

  • Internships
  • Jobs
  • Student Journalists

    HELP & SUPPORT

  • Contact Us
  • Grievances
  • Test

News

  • Legal News
  • Post Article
  • Post Interview

Legal Library

  • Central Acts
  • Deeds Drafts [1128 ]
  • Legal Maxims

Connect

Lawsisto Direct

 

  •  
  •  
DISCLAIMER
Copyright © Lawsisto Private Limited. All rights reserved.
Unless otherwise indicated, all materials on these pages are copyrighted by Lawsisto Private Limited. All rights reserved. No part of these pages, either text or image may
be used for any purpose. By continuing past this page, you agree to our Terms of Service, Cookie Policy, Privacy Policy and Content Policies.