Section 37 — General powers of the Gram Panchayat.

The Manipur Panchayati Raj Act, 1994
A Gram Panchayat shall have powers to do all acts necessary for or incidental to the carrying out the functions entrusted assigned or delegated to it and, in particular, and without prejudice to the foregoing powers, to exercise all powers specified under this Act.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.