Section 70(2)(e) in The Manipur Municipalities Act,1994.

[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(2)(e) in The Manipur Municipalities Act,1994.

(e)to make with the previous sanction of the State Government any other kind of contribution as may be deemed necessary by the Nagar Panchayat or the Council:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 70(2)(e) in The Manipur Municipalities Act,1994.