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THE MANIPUR PANCHAYATI RAJ (THIRD AMENDMENT) ACT, 1998
THE MANIPUR PANCHAYATI RAJ (THIRD AMENDMENT) ACT, 1998
[Act No. 5 of 1998]
PREAMBLE
An Act further to amend the Manipur Panchayati Raj Act, 1994 (No. 26 of 94)
Be it enacted by the Legislature of Manipur in the Forty-ninth year of the Republic of India as follows:
Section 1 - Short title and commencement
(1) This Act may be called the Manipur Panchayati Raj (Third Amendment) Act, 1998.
(2) It shall come into force from the date of its publication in the Official Gazette.
Section 2 - Amendment of section 57
In section 57 of the Manipur Panchayati Raj Act, 1994
(a) In sub-section (4)
(i) for the words “one-half”, the words “one-third” shall be substituted.
(ii) the last sentence “in the initial two years of their term as Adhyaksha or Up-Adhyaksha, as the case may be, of Zilla Parishad, no motion of no-confidence shall be brought against them” shall be deleted.
(b) In sub-section (5), for the words “once rejected” and “rejection”, the words “defeated” and “defeat” respectively shall be substituted.
