Section 3(1) in Manipur (Village Authorities in Hill Areas) Act, 1956
(1)For every village having twenty or more tax-paying houses there shall be a village Authority consisting of-(a)five members, where the number of tax-paying houses in the village is not less than twenty but is not more than sixty;(b)seven members, where the number of tax-paying houses in the village is more than sixty but is not more than one hundred;(c)ten members, where the number of tax-paying houses in the village is more than one hundred but is not more than one hundred and fifty;(d)twelve members, where the number of tax-paying houses in the village is more than one hundred and fifty.
