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 2] [Entire Act] State of Manipur - Subsection Section 2(g) in The Manipur (Hill Areas) District Councils Act, 1971 (g)"Hill Areas Committee" means the Standing Committee referred to in section 52 of the Government of Union Territories Act, 1963 (20 of 1963);
