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 82] [Entire Act] State of Manipur - Subsection Section 82(5) in The Manipur Panchayati Raj Act, 1994 (5)The term of the Gram Panchayat or Zilla Parishad so reconstituted or established shall be for such period not exceeding six months as the Government shall by order specify.
