Section 206 in The Manipur Municipalities Act,1994.
206. Consequence of dissolution.-
An order of dissolution shall have the following consequences, namely: -(a)all the Councillors of the Nagar Panchayat or of the Council shall, as from the date of order, vacate their offices as such Councillors;(b)all the powers and duties which, under the Act may be exercised and performed by the Nagar Panchayat or the Council, whether at a meeting or other-wise, shall, during the period of dissolution, be exercised and performed by such person or persons as the Government may direct;(c)all property vested in such Nagar Panchayat or the Council shall, during the period of dissolution, vest in the Government.
