Section 22(1)(a) in The Manipur Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Manipur - Subsection

Section 22(1)(a) in The Manipur Panchayati Raj Act, 1994

(a)If the Deputy Commissioner is satisfied that a Gram Panchayat for a village or group of villages immediately after the establishment of such Gram Panchayat cannot be constituted by reason of-

(i)any difficulty in holding an election of the members of the Gram Panchayat; or

(ii)failure to elect such members at two successive elections held under section 17; or

(iii)any other sufficient reason whatsoever; or

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State of Manipur - Subsection

Section 22(1)(a) in The Manipur Panchayati Raj Act, 1994