Section 65(1) in The Manipur Municipalities Act,1994.
(1)The Nagar Panchayat or the Council at a meeting may agree with the person in whom the properly in any road, bridge tank, ghat, well, channel, or drain, vests to take over the property therein or the control thereof, and after such agreement may declare by notice in writing put up thereon or near thereto that such roads, bridge, tank ghat well channel or drain has been transferred to the Nagar Panchayat or the Council, as the case may be.
