Section 29(2) in The Manipur Hill Areas Autonomous District Council Act, 2000
(2)On dissolution of a District Council, the Government shall assume all or any of the functions or powers vested in or exercisable by the District Council and declare that such functions or powers shall be exercisable by such persons or authority as the Government may specify, for a period not exceeding six months.Provided that where the remainder of the period for which a dissolved District Council would have continued is less than six months, it shall not be necessary to hold any election under this section for constituting a District Council for such a period.
