Section 23 in The Manipur Hill Areas Autonomous District Council Act, 2000
23. Annulment of resolution.
- If at any time, the Government is satisfied that any action or resolution of a District Council is likely to endanger the integrity and safety of the State of Manipur or it is likely to be prejudicial to public order, the Government may, after consultation with the Hill Area Committee, annual or suspend such action or resolution and take such steps, as it may consider necessary to prevent the Commission or continuance of such action or coming into effect of such resolution.
