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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Manipur - Subsection

Section 47(2)(a) in The Manipur (Hill Areas) District Councils Act, 1971

(a)all the members of the Council (including the Chairman and Vice-Chairman thereof) shall, on such date as may be specified in the order, vacate their offices as such members without prejudice to their eligibility for election or nomination under clause (d);