Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Manipur - Subsection

Section 3(2) in The Manipur Panchayati Raj Act, 1994

(2)A person shall be disqualified for being a member of the Gram Sabha, if-
(a)he is not a citizen of India; or
(b)he is of unsound mind and stands so declared by a competent court; or
(c)he is for the time being disqualified from voting under the provision of any law relating to corrupt practices and other offences in connection with election to State Legislature.