Section 4 in Manipur (Village Authorities in Hill Areas) Act, 1956
4. Qualifications for membership of Village Authorities.
- A person shall not be qualified to be chosen as a member of a Village Authority unless he-(a)is a citizen of India;(b)is not less than twenty-five years of age; and(c)in the case of membership of an elected Village Authority, is registered in the electoral roll as a voter for the election of a member of the Village Authority.
