Section 32(1) in The Manipur Hill Areas Autonomous District Council Act, 2000
(1)Subject to such restrictions or conditions as the State Government may think proper, all properties of the nature specified below and situated in the Autonomous District may be vested in the District Council, may be under the direction, management and control of the District Council and may be used for the purpose of this Act:(a)all public roads constructed and maintained out of the fund of the District Council;(b)all public roads which have been constructed or maintained out of the fund of the District Council and stones, sand, soil, etc. and other materials thereof and also trees, erections, materials, implements and things provided for such roads;(c)all lands or other properties movable or immovable transferred to the District Council by the Government.
