Section 179 in The Manipur Municipalities Act,1994.
179. Function and powers in regard to pounds.-
Every municipality shall, in regard to the establishment, maintenance and management of pounds, perform such function as may be transferred to it by notification under section 31 of the Cattle Trespass Act, 1871 (1 of 1871) and lease out pound, when so transferred according to rules framed under this section.
