Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 65] [Entire Act] Union of India - Subsection Section 65(2) in The Manipur Municipalities Act,1994. (2)On completion of the transfer, the property shall vest in the Nagar Panchayat of the Council, as the case may be, and shall thenceforth be repaired and maintained out of the municipal fund.
