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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Manipur - Subsection

Section 32(4) in The Manipur Panchayati Raj Act, 1994

(4)The officers to whom notice is given under sub-section (3) and other Government officers having jurisdiction over the Gram Panchayat area or any part thereof shall be entitled to attend every meeting of Gram Panchayat and take part in the proceedings but shall not be entitled to vote.