LexSection 51 — Filling of casual vacancy.
The Manipur Panchayati Raj Act, 1994
If vacancy of a member in Zilla Parishad occurs because of resignation, death, removal or otherwise, it shall be filled by election in the prescribed manner: Provided that no election for filling the casual vacancy shall be held if the vacancy is for a period of less than six months.Open in Lexace · Ask the AI about this section