Section 12 in The Manipur Hill Areas Autonomous District Council Act, 2000
12. General election to the District Council.
(1)General election of Members to the District Council shall ordinarily be held before the expiry of the term of office of Members of the District Council as specified in Section 6.(2)Election or nomination in respect of casual vacancies of the office of Members may be held or made in such manner as may be prescribed.
