Section 82(8) in The Manipur Panchayati Raj Act, 1994
(8)When a Gram Panchayat or a Zilla Parishad has been dissolved and reconstituted or established under this section so much of the Gram Panchayat or Zilla Parishad fund and other property vesting in the Gram Panchayat or Zilla Parishad which has been dissolved shall vest in and such portion of the debts, and obligations shall be transferred to, the Gram Panchayat or Zilla Parishad reconstituted or established under this section as the Government may direct by an order made in writing.
