[14 of 2025] [28th January 2025] AN
ACT further to amend the Himachal Pradesh Panchayati Raj Act, 1994 (Act No. 4
of 1994). BE
it enacted by the Legislative Assembly of Himachal Pradesh in the Seventy-fifth
Year of the Republic of India as follows:- This
Act may be called the Himachal Pradesh Panchayati Raj (Amendment) Act, 2024. In
section 89 of the Himachal Pradesh Panchayati Raj Act, 1994, in sub-section (2)
after the second proviso, the following shall be added, namely:- "Provided
also that the State Government may, after having due regard to the geographical
location, lack of means of transportation and communication, and for
administrative convenience, notify a territorial constituency for the Backward
Gram Panchayats, having a population less than twenty-five thousand.".The
Himachal Pradesh Panchayati Raj (Amendment) Act, 2024
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