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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Manipur - Subsection

Section 82(9) in The Manipur Panchayati Raj Act, 1994

(9)The rights and liabilities of the dissolved Gram Panchayat or Zilla Parishad in respect of civil and criminal proceedings, contracts, agreements and other matters or things arising in and relating to any part of the area subject to the authority of the Gram Panchayat or Zilla Parishad reconstituted or established shall vest in such Gram Panchayat or Zilla Parishad.