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[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

State of Manipur - Subsection

Section 96(2)(e) in The Manipur Panchayati Raj Act, 1994

(e)such number of persons not less than four-fifth of the total number of members of the Committee as may be specified by the Government elected in the prescribed manner from amongst the members of the Zilla Parishad, Nagar Panchayat and Councillors of the Municipal Corporation and the Municipal Councils in the district, in proportion to the ratio between the population of the rural areas and of the urban areas in the district.