Section 52(1) in The Manipur (Hill Areas) District Councils Act, 1971
(1)Subject to the provisions of this Act and of the rules made thereunder, a District Council may make bye-laws to provide for all or any of the following matters in the autonomous district for which it is constituted or in any part thereof, namely:-(a)the maintenance and management of schools and grants of stipends and scholarships;(b)control and administration of dispensaries, their construction and repairs, the supply of medicines and the measures to be taken during the prevalence of diseases; 14(c)the protection from pollution of such tanks, springs, wells or parts of rivers, streams, channels or water courses as are set apart for drinking or culinary purposes;(d)any other matter which is necessary for carrying out all or any of the provisions of this Act and the rules made thereunder.
