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 52] [Entire Act] State of Manipur - Subsection Section 52(3) in The Manipur (Hill Areas) District Councils Act, 1971 (3)The Administrator, in confirming a bye-law, may make any change therein which appears to him to be necessary.
