Section 70(1) in The Manipur Municipalities Act,1994.
(1)All property vested in a Nagar Panchayat, or in a Council under this Act, all funds received by it in accordance with the provisions of this Act and all sums accruing to under the provisions of any law for the time being in force shall, subject to the provisions of this Act, be applied for the purposes of this Act, within the limits of the municipality.
