Section 14(2) in Manipur Land Revenue and Land Reforms Act, 1960
(2)The Administrator shall have power-(a)to allot any such land for the purpose of an industry or for any purpose of public utility on such conditions as may be prescribed, or(b)to entrust the management of any such land or any rights therein to the Gram Panchayat of the village established under any law for the time being in force.
