LexSection 15 — Electoral Roll of Gram Panchayat.
The Manipur Panchayati Raj Act, 1994
The electoral roll of the Manipur Assembly prepared under the provision of the Representation of the People Act, 1950 (43 of 1950) and as in force on such date as the State Government may, by general or special order, notify in this behalf for such part of the constituency of the Assembly as is included in the Gram Sabha, shall be the list of electors for such Gram Panchayat.Open in Lexace · Ask the AI about this section