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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 214] [Entire Act] Union of India - Subsection Section 214(1) in The Manipur Municipalities Act,1994. (1)No act of the Nagar Panchayat or of the Council or. of any of its committees shall be deemed to be invalid by reason of any vacancy in the membership thereof.
