Section 82(6) in The Manipur Panchayati Raj Act, 1994
(6)Before the expiry of the term of the Gram Panchayat or Zilla Parishad constituted in accordance with the provisions of sub-section (5), a Gram Panchayat or Zilla Parishad shall be constituted in the manner provided under this Act:Provided that where the remainder of the period for which the dissolved Gram Panchayat or Zilla Parishad would have continued is less than six months it shall not be necessary to hold an election under this section for constituting a Gram Panchayat or a Zilla Parishad for such period.
