Section 52(4) in The Government of Union Territories Act, 1963
(4)The following matters in so far as they relate to the Hill Areas of Manipur shall be within the purview of the Standing Committee to the extent and in the manner, provided by this section, namely:-(a)the allotment, occupation, or use, or the setting apart of land (other than any land which is a reserved forest for the purposes of agriculture or grazing or for residential or other non-agricultural purposes or for any other purpose likely to promote the interests of the inhabitants of any village or town situated within the Hill Areas:Provided that nothing in this clause shall be deemed to require the reference to the Standing Committee of any proposal for compulsory acquisition of any land for a public purpose;(b)the management of any forest not being a reserved forest;(c)the use of any canal or water course for purposes of agriculture;(d)the regulation of the practice of jhum or other forms of shifting cultivation;(e)the establishment of village or town committees or councils and their powers; and any other matter relating to village or town administration, including village or town police and public health and sanitation;(f)the appointment or succession of chiefs or headmen;(g)the inheritance of property;(h)marriage; and(i)social customs.
