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State of Manipur - Section

Section 37 in The Manipur Panchayati Raj Act, 1994

37. General powers of the Gram Panchayat.

- A Gram Panchayat shall have powers to do all acts necessary for or incidental to the carrying out the functions entrusted assigned or delegated to it and, in particular, and without prejudice to the foregoing powers, to exercise all powers specified under this Act.