Section 99 in The Manipur Panchayati Raj Act, 1994
99. Determination of elected members after Census.
- Upon the publication of the figures of each Census, the number of elected members of a Panchayat shall be determined by the State Government on the basis of the population of the Panchayat area as ascertained at that Census:Provided that the determination of the number as aforesaid shall not affect the then composition of the Panchayats existing at the time of the publication of Census under this section until the expiry of its term.
