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State of Manipur - Section

Section 51 in The Manipur Panchayati Raj Act, 1994

51. Filling of casual vacancy.

- If vacancy of a member in Zilla Parishad occurs because of resignation, death, removal or otherwise, it shall be filled by election in the prescribed manner:Provided that no election for filling the casual vacancy shall be held if the vacancy is for a period of less than six months.