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 4] [Entire Act] State of Manipur - Subsection Section 4(3) in The Manipur (Hill Areas) District Councils Act, 1971 (3)The Administrator may nominate not more than two persons, not being persons in the service of Government, to be members of any District Council.
