Section 32 in The Manipur Hill Areas Autonomous District Council Act, 2000
32. Property vested in the District Council.
(1)Subject to such restrictions or conditions as the State Government may think proper, all properties of the nature specified below and situated in the Autonomous District may be vested in the District Council, may be under the direction, management and control of the District Council and may be used for the purpose of this Act:(a)all public roads constructed and maintained out of the fund of the District Council;(b)all public roads which have been constructed or maintained out of the fund of the District Council and stones, sand, soil, etc. and other materials thereof and also trees, erections, materials, implements and things provided for such roads;(c)all lands or other properties movable or immovable transferred to the District Council by the Government.(2)The District Council may, subject to the provisions of other laws in force, register and regulate intellectual property rights of Tribal or Non-Tribal communities or person traditionally recognised to have right in respect of any knowledge, skill, process of applications of the same and products thereof, and lay down the terms and conditions for exercising the rights.
