Section 3(2) in The Manipur (Hill Areas) District Councils Act, 1971
(2)The Administrator may, by order notified in the Official Gazette,-(a)declare that any area in any autonomous district which is, or is intended to be, included within the limits of any municipality, cantonment or town committee shall cease to be a part of such autonomous district;(b)increase the area of any autonomous district;(c)diminish the area of any autonomous district;(d)unite two or more autonomous districts or parts thereof so as to form one autonomous district;(e)define the boundaries of any autonomous district;(f)alter the name of any autonomous district.
