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State of Manipur - Section

Section 30 in The Manipur Hill Areas Autonomous District Council Act, 2000

30. Commission for scrutiny of District Council.

- The Government may on the recommendation of Hill Areas Committee, at any time, appoint a Commission to examine and report on any matter, as specified in the said recommendation, relating to the administration of a District Council. Such a Commission should have due representation of Members of Scheduled Tribes in it.