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[Cites 0, Cited by 1] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2) in The Manipur Municipalities Act,1994.

(2)On entrustment of functions under sub-section (1), the Government shall allot to the municipality such fund and personnel as may be necessary to enable the municipality to discharge the functions and duties so entrusted.