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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Manipur - Subsection

Section 51(1) in The Manipur (Hill Areas) District Councils Act, 1971

(1)Without prejudice to the power to make rules under any other provision of this Act, the Administrator may, after previous publication, make, by notification in the Official Gazette, rules for the purpose of carrying out the provisions of this Act.