Section 4 — Cessation of Membership.

The Manipur Panchayati Raj Act, 1994
(1) A member of Gram Sabha shall cease to be a member, if he has ceased to be ordinarily resident within the Gram Sabha area. (2) Where any person ceases to be a member of Gram Sabha under sub-section (1) he shall also cease to hold any office to which he may have been elected or appointed by virtue of being a member thereof.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.