LexSection 8 — Disqualifications for membership.
The Manipur (Hill Areas) District Councils Act, 1971
(1) A person shall be disqualified for being chosen as a member of a District Council if he is for the time being disqualified for being chosen as a member of either House of Parliament or holds any office of profit under any District Council. (2) For the purposes of this section, a person shall not be deemed to hold an office of profit under a District Council by reason only that he is a member thereof.Open in Lexace · Ask the AI about this section