Section 20(2) in The Manipur Panchayati Raj Act, 1994
(2)The election to constitute a Gram Panchayat shall be completed-(a)before the expiration of its duration specified in sub-section (1); and(b)in case of dissolution, before the expiration of a period of six months from the date of dissolution:Provided that where the remainder of the period for which the dissolved Gram Panchayat would have continued is less than six months, it shall not be necessary to hold any election under this clause for constituting the Gram Panchayat for such period.
