Section 77(1) in The Manipur Panchayati Raj Act, 1994
(1)Every person in possession of money, accounts, records or other property pertaining to a Gram Panchayat or a Zilla Parishad shall on the requisition in writing of the Chief Executive Officer for this purpose, forthwith hand over such money or deliver up such accounts, records or other property to the Chief Executive Officer or the person authorised in the requisition to receive the same.
