Section 26(3) in The Manipur Hill Areas Autonomous District Council Act, 2000
(3)The Estimated Receipts and Expenditure pertaining to an Autonomous District which are to be credited to, or to be made from, the Consolidated fund of the State, shall be first placed before the District Council for discussion and then after such discussion, be shown separately in the Annual Financial Statement of the State to be laid before the Legislative Assembly of the State under Article 202 of the Constitution of India.
