Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Manipur - Subsection Section 36(b) in The Manipur Panchayati Raj Act, 1994 (b)make over to the Gram Panchayat the management of waste lands, pasture lands or vacant lands belonging to the Government situated within the panchayat area;
