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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Manipur - Subsection

Section 102(2) in The Manipur Panchayati Raj Act, 1994

(2)The State Government shall, before taking any such action under sub-section (1) give the Gram Panchayat or the Zilla Parishad concerned an opportunity for making representation against the proposed order.