Section 29(2) in The Manipur (Hill Areas) District Councils Act, 1971
(2)It shall be competent for a District Council to recommend to the Government of the Union territory of Manipur legislation relating to the following matters in so far as they concern members of the Scheduled Tribes, namely:-(a)appointment or succession of Chiefs;(b)inheritance of property;(c)marriage and divorce; and(d)social customs.
