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[Cites 0, Cited by 2] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3) in The Manipur Municipalities Act,1994.

(3)The State Government may appoint a person having special knowledge or experience in municipal administration to be a member of the Municipal Council:Provided that such person shall not have the right to vote in the meetings of the Council.