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 16] [Entire Act] State of Manipur - Subsection Section 16(a) in The Manipur (Hill Areas) District Councils Act, 1971 (a)that on the date of his election the returned candidate was not qualified to be elected, or he was disqualified for being elected, as a member under this Act; or
