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2. Definitions. In this Act, unless the context otherwise requires, (a) "Adhyaksha and Up-Adhyaksha" means an Adhyaksha and a Up-Adhyakhsa of a Zilla Parishad elected under section 54 of this Act; (b) "Chairperson" means Chairperson of a Standing Committee of a Zilla Parishad or a Gram Panchayat, as the case may be, constituted under the provisions of this Act; (c) "Chief Executive Officer" means the Chief Executive Officer of a Zilla Parishad appointed under section 75 of this Act; (d) "Commissioner" means the Commissioner of the Government in the Development and Panchayati Raj or such other person as may be appointed by the State Government to exercise the powers of a Commissioner under this Act; (e) "district" means the revenue district; (f) "Deputy Commissioner" means the Deputy Commissioner of District; (g) "Government" means the State Government of Manipur; (h) "Gram Sabha" means a body consisting of persons registered in the electoral rolls relating to a village comprised within the area of the Panchayat at the village level; (i) "Gram Panchayat" means the Gram Panchayat constituted under the Act; (j) "Official Gazette" means the Manipur Gazette; (k) "Panchayat" means a Gram Panchayat and a Zilla Parishad constituted under the provisions of this Act; (l) "Panchayat area" means the territorial area of a Panchayat; 1.23rd April, 1994, vide notification No. S.O. 328(E), dated 23rd April, 1994, see Gazette of India, Extraordinary, Part II, sec. 3(ii). (m) "population" means the population as ascertained at the last preceding census of which the relevant figures have been published, (n) "Pradhan" means a Pradhan of a Gram Panchayat elected under section 21 of this Act; (o) "prescribed" means prescribed by rules made under the Act; (p) "Secretary" means the Secretary of a Gram Panchayat appointed under this Act; (q) "Standing Committee" means a Standing Committee constituted by a Zilla Parishad or a Gram Panchayat under this Act; (r) "Up-Pradhan" means a Up-Pradhan of a Gram Panchayat elected under section 24 of this Act; (s) "village" means a village specified by the Governor by public notification to be a village for the purpose of this Act and includes a group of villages so specified; and (t) "Zilla Parishad" means a Zilla Parishad of a district constituted under section 48 of this Act.    |
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