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The Manipur Panchayati Raj Act, 1994 Act No. 26 of 1994 [23rd April, 1994.] An Act to provide for the constitution and organisation of Panchayats as units of local self-Government in the rural areas of Manipur and for matters connected therewith and incidental thereto. WHEREAS it is expedient to reorganise Panchayats in rural areas of Manipur by comprehensive enactment to establish a two-tier Panchayati Raj system in the State with elected bodies at the Gram and District levels, in keeping with the Constitutional provisions relating to Panchayats for greater participation of the people and more effective implementation of rural development programmes. BE it enacted by Parliament in the Forty-fifth Year of the Republic of India as follows:    |
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