Section 13(4) in The Manipur Panchayati Raj Act, 1994
(4)The name of any person included in the list of electors who becomes disqualified at any time after his name was entered in the list, shall forthwith be struck-off from the list in which it is included:Provided that the name of any person struck-off from the electoral roll by reason of disqualification under clause (c) of sub-section (2) of section 3 shall forthwith be re-instated if such person ceases to become disqualified.
