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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Manipur - Subsection

Section 20(1) in The Manipur Panchayati Raj Act, 1994

(1)Every Gram Panchayat shall continue for a term of five years from the date appointed for its first meeting and no longer:Provided that a Gram Panchayat which is functioning immediately before the commencement of this Act shall continue till the expiration of its duration.