(2)The Chief Commissioner may, by notification in the Manipur Gazette, direct that any property which has vested under sub-section (1) in the Board shall cease to be so vested, and thereupon the property specified in the notification shall cease to be so vested and the Chief Commissioner may pass such orders as he thinks fit regarding the disposal and management of such property:Provided that in case the Board has already invested any money or made any commitment the Chief Commissioner shall not pass any order divesting the Board in respect of the property without consulting the Board.
