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] [Entire Act] State of Manipur - Section Section 78 in The Manipur Panchayati Raj Act, 1994 78. Powers to revise or modify decisions of committees. - Every Gram Panchayat and every Zilla Parishad shall have power to revise or modify any decision taken by any of its committees.
