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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Manipur - Subsection

Section 101(2) in The Manipur Panchayati Raj Act, 1994

(2)If any question arises as to whether a member of a Panchayat at any level has become subject to any of disqualification mentioned in sub-section (1), the question referred for the decision of Election Tribunal.