Section 139(2) in The Manipur Municipalities Act,1994.
(2)If under the provisions of this Act the Nagar Panchayat or the Council execute the work of such re-excavation -or filling up with suitable material, it may take possession of the tank or pool or the sites of such tank or pool and retain such possession and turn the same to profitable account until the expenses thereby incurred shall have been realised.
