Section 3(2) in The Manipur Hill Areas Autonomous District Council Act, 2000
(2)The Government may, by Order notified in the official Gazette-(i)increase the area of any Autonomous District;(ii)diminish the area of any Autonomous District;(iii)define the boundaries of any Autonomous District;(iv)alter the name of any Autonomous District.Provided that no order under this sub-section shall be made except after consultation with the Hill Areas Committee.Provided further that any order under this sub-section may contain such incidental and consequential provisions as it appears to the State Government to be necessary for giving effect to the provisions of the order.
