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[Cites 0, Cited by 6] [Section 3] [Entire Act]

State of Manipur - Subsection

Section 3(4) in Manipur (Village Authorities in Hill Areas) Act, 1956

(4)Where there is a Chief Khulakpa in a village, he shall be the ex officio chairman of the Village Authority of that village; and where there is no such Chief or Khulakpa in the village, the chairman of the village Authority of that village shall be elected by the members of the Village Authority from among themselves.