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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Manipur - Subsection

Section 32(2) in The Manipur Panchayati Raj Act, 1994

(2)The Pradhan may, whenever he thinks fit, and shall, upon the written request of not less than one-third of the total number of members and on a date within fifteen days from the receipt of such request, call a special meeting.