Section 29(1) in The Manipur Hill Areas Autonomous District Council Act, 2000
(1)The Government may, in consultation with the Hill Areas Committee, order the dissolution of a District Council by notification in the official Gazette, if it exceeds or abuses its powers, and is not competent to perform, or makes persistent default in the performance of the duties imposed on it under this Act:Provided that no action shall be taken for dissolution of a District Council without giving it a reasonable opportunity of being heard before the dissolution of the District Council.
