Section 81(2) in The Manipur Panchayati Raj Act, 1994
(2)A Gram Panchayat or a Zilla Parishad may by resolution adopt the model bye-laws or regulations, as the case may be, made under sub-section (1), and such bye-laws and regulations shall come into force within the jurisdiction of the Gram Panchayat or Zilla Parishad from such date as the Gram Panchayat or Zilla Parishad as the case may be, may specify in a notice published in the prescribed manner.
