Section 4 in The Manipur Hill Areas Autonomous District Council Act, 2000
4. Incorporation of District Council.
(1)There shall be a District Council for each Autonomous District Consisting of 26 members of whom 2 shall be nominated by the Government from amongst Scheduled Tribe women and unrepresented Tribal communities as may be prescribed.(2)The District Council shall be a body corporate to be known by the name of the autonomous District and shall have perpetual succession and a common seal with power to acquire, hold and dispose of property and may, in the said name, sue and be sued.
