Section 47(1)(d) in The Manipur (Hill Areas) District Councils Act, 1971

[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(1)(d) in The Manipur (Hill Areas) District Councils Act, 1971

(d)a situation has arisen in which the administration of any District Council cannot be carried on in accordance with the provisions of this Act, the Administrator may, by an order published, together with a statement of reasons therefor, in the Official Gazette, supersede such Council for such period, not exceeding one year, as may be specified in the order:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 47(1)(d) in The Manipur (Hill Areas) District Councils Act, 1971