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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Manipur - Subsection

Section 23(2) in The Manipur Panchayati Raj Act, 1994

(2)Every Pradhan and every Member elected to fill a casual vacancy, shall hold office for the remaining term of office of the person in whose place he is so elected:Provided that no election for filling the casual vacancy shall be held if the vacancy is for a period of less than six months.