Constitution of India, 1949

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Article	Description
243B	A Gram Sabha may exercise such powers and perform such functions at the village level as the Legislature of a State may by law, provide.
	(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.