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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Manipur - Subsection

Section 3(1) in The Manipur Panchayati Raj Act, 1994

(1)A Gram Sabha shall, subject to sub-section (2), consist of all persons whose names are included in electoral rolls referred to in section 15 within the area of the Gram Sabha:Provided that no person shall be a member of more than one Gram Sabha.