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State of Manipur - Section

Section 5 in Manipur (Village Authorities in Hill Areas) Act, 1956

5. Disqualifications for membership of Village Authorities.

- A person shall be disqualified for being chosen as, and for being, a member of a Village Authority,-
(a)if he is a member of any other Village Authority;
(b)if he is of unsound mind and stands so declared by a competent authority.