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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Manipur - Subsection

Section 81(1) in The Manipur Panchayati Raj Act, 1994

(1)The Government may, subject to the provisions of this Act and the rules made thereunder and after previous publication of the draft for not less than one month, make model regulations and bye-laws for Zilla Parishads and Gram Panchayats respectively.