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[Cites 0, Cited by 1] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2) in The Manipur Municipalities Act,1994.

(2)The State Government may by notification direct that any property which has vested in the Nagar Panchayat of the Council, as the case may be, shall cease to be so vested, and the State Government may pass such orders as it may deem fit regarding the disposal and management of such property.