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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Manipur - Subsection

Section 50(1) in The Manipur Panchayati Raj Act, 1994

(1)The Government may, by notification in the Official Gazette, determine the number of directly elected members from territorial constituencies keeping in view the overall population of the district at a rate of the one member for every 15,000 population or part thereof.