Section 82(10) in The Manipur Panchayati Raj Act, 1994
(10)Any appointment, notification, notice, tax, order, scheme, licence, permission, rule, regulation or form made, issued, imposed or granted by the Gram Panchayat or Zilla Parishad which has been dissolved in respect of any part of the area subject to the authority of the Gram Panchayat or Zilla Parishad which has been reconstituted or established, shall be deemed to have been made, issued, imposed or granted by such Gram Panchayat or Zilla Parishad unless and until it is suspended by any appointment, notification, notice, form, order, scheme, licence, permission, rule and regulation made, issued, imposed or granted by such Gram Panchayat or Zilla Parishad.
