Section 62(3) in The Manipur Municipalities Act,1994.
(3)The State Government may resume any immovable property transferred to the Nagar Panchayat or the Council, as the case may be, by itself or any other local authority for a public purpose on payment of the amount paid by the Nagar Panchayat or by the Council, as the case may be, for such transfer and the market value at the date of resumption of any building or works subsequently created or executed thereon by the Nagar Panchayat or by the Council, as the case may be:Provided that compensation need not be paid for buildings or works constructed or created in contravention of the terms of the transfer.
