The Manipur Municipalities Act, 1994

231 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Definitions.
Section 3 — Constitution of municipalities.
Section 4 — Effect of exclusion of local area from municipality.
Section 5 — Election and maintenance of boundary marks.
Section 6 — Incorporation of Nagar Panchayat.
Section 7 — Composition of Nagar Panchayat.
Section 8 — Application of certain provisions relating to Council in case of Nagar Panchayat.
Section 9 — Chairperson and Vice-Chairperson of Nagar Panchayat.
Section 10 — Election of Chairperson and Vice-Chairpersons.
Section 11 — Resignation by Chairperson, Vice Chairperson and Councillor.
Section 12 — Remuneration to Chairperson and Vice-Chairperson.
Section 13 — Incorporation of Municipal Council.
Section 14 — Municipal administration.
Section 15 — Composition of Council.
Section 16 — Constitution and composition of Wards Committees.
Section 17 — Reservation of seats.
Section 18 — Allocation of reserved seats and delimitation of wards.
Section 19 — Disqualifications for membership.
Section 20 — Oath of office.
Section 21 — Appointment of administrator.
Section 22 — Duration of municipalities, etc.
Section 23 — Every Council to have Chairperson and a Vice-Chairperson.
Section 24 — Election of Chairperson.
Section 25 — Election of Vice-Chairperson.
Section 26 — Chairperson and Vice-Chairperson cease to hold office as such.
Section 27 — Filling up of vacancies and term of office of persons filling up the vacancy.
Section 28 — Resignation by Chairperson, Vice-Chairperson and Councillor.
Section 29 — Removal of Councillors.
Section 30 — Effect of removal of a Councillor.
Section 31 — No-confidence motion against Chairperson or Vice-Chairperson.
Section 32 — Grant of leave of absence to Chairperson or Vice-Chairperson.
Section 33 — Powers and functions of the Chairperson.
Section 34 — Function of Vice-Chairperson.
Section 35 — Remuneration of Chairperson and Vice-Chairperson.
Section 36 — Powers, authority and responsibilities of municipalities.
Section 37 — Obligatory functions of the municipality.
Section 38 — Special duties of municipalities.
Section 39 — Discretionary functions of municipality.
Section 40 — Management of public institution by municipality to vest in it.
Section 41 — Appointment of Executive Officers.
Section 42 — Main functions of the Executive Officer.
Section 43 — Appointment of Health Officer, Revenue Officer and Engineer.
Section 44 — Power of Nagar Panchayat and Council to determine strength of its employees.
Section 45 — Power of Nagar Panchayat and Council to appoint its officers and employees.
Section 46 — Disciplinary action against employees of Nagar Panchayat and Council and conditions of their services, etc.
Section 47 — Gratuity and pension.
Section 48 — Power to make rules.
Section 49 — Meeting of a Nagar Panchayat or of a Council.
Section 50 — Chairperson of meeting.
Section 51 — Manner of deciding questions.
Section 52 — Adjournment of meeting in the absence of quorum.
Section 53 — Minutes of proceedings.
Section 54 — Modification and cancellation of resolution.
Section 55 — Right of Government Officers to attend, address and take part in the meeting of the Nagar Panchayat or of the Council.
Section 56 — Appointment of Committees.
Section 57 — Chairperson of Committee.
Section 58 — Liability for loss, waste or misapplication of funds and property.
Section 59 — Disqualifications of Councillors having share or interest in contract.
Section 60 — Penalty in case Councillors, executive officer, etc., having interest in a contract, etc., with the Nagar Panchayat or Council.
Section 61 — Disqualification from voting.
Section 62 — Municipal property and vesting thereof.
Section 63 — Transfer of municipal property.
Section 64 — Execution of contracts.
Section 65 — Transfer of private roads, etc., to Nagar Panchayat or Council.
Section 66 — Acquisition of land.
Section 67 — Formation and custody for municipal fund.
Section 68 — Credit of moneys to the municipal fund.
Section 69 — Powers of the Nagar Panchayat or of the Council to borrow money.
Section 70 — Application of municipal property and fund.
Section 71 — Budget.
Section 72 — Accounts and audit.
Section 73 — Finance Commission for municipalities.
Section 74 — Power to impose taxes by and the funds of the municipalities.
Section 75 — Taxes which may be imposed.
Section 76 — Tax on Government holdings.
Section 77 — Restriction regarding tax on holding.
Section 78 — Collection of taxes are subject to bye-law, etc.
Section 79 — Nagar Panchayat or Council to determine the valuation of holding.
Section 80 — Returns required for ascertaining annual value.
Section 81 — Penalty for default in furnishing return and for obstruction of assessor.
Section 82 — Determination of annual value of holdings.
Section 83 — Determination of rate of tax on holding.
Section 84 — Preparation of assessment register.
Section 85 — Powers to assess consolidated tax for building and land on which it stands.
Section 86 — Reduction of valuation, revision of valuation and assessment and revision of valuation list and assessment register.
Section 87 — Notice to be given to Chairperson of transfers of title of persons liable of payment of tax.
Section 88 — Revisions of valuation list.
Section 89 — Appointment of assessor and power of State Government to direct the appointment of assessor.
Section 90 — Revision of assessment register.
Section 91 — Effect of revision of assessment register.
Section 92 — Exemptions and remission.
Section 93 — Power of assessor.
Section 94 — Publication of notice of assessment.
Section 95 — Application for review.
Section 96 — Procedure for review.
Section 97 — Limitation of time for application for review.
Section 98 — Assessment to be questioned only under Act.
Section 99 — Tax not invalid for want of form.
Section 100 — Procedure for imposing taxes, recovery of claims, etc.
Section 101 — Recovery from occupier of tax due from non-resident.
Section 102 — Recovery from owner of occupier's tax in certain cases.
Section 103 — Recovery by owner of occupier's tax paid by owner.
Section 104 — Method of recovery by owner.
Section 105 — Penalty.
Section 106 — Municipality may compound with livery stable keepers.
Section 107 — Rents, tolls and fees in respect of markets.
Section 108 — Recovery of taxes as arrears of land revenue.
Section 109 — Power to sell unclaimed holdings for money due.
Section 110 — Writing off irrecoverable sums due to the Nagar Panchayat or to the Council.
Section 111 — Power to make roads.
Section 112 — Power to repair, etc., of private road, drains, etc.
Section 113 — Prohibition of use of public roads by a class of animals, carts or vehicles.
Section 114 — Penalty for encroachment on public roads, etc.
Section 115 — Use of public road or place by vendors and other person and penalty thereof.
Section 116 — Power to remove obstructions, encroachments and projections in or on public road, etc.
Section 117 — Procedure when person who erected obstruction cannot be found.
Section 118 — Projections from buildings to be removed.
Section 119 — Power of the District Magistrate and Sub-Divisional Magistrate to remove encroachment summarily on requisition by the Government.
Section 120 — Effect of order made under section 116, 117, 118 or 119.
Section 121 — Nagar Panchayat or Council may require land holders to trim hedges, etc.
Section 122 — Penalty for disobeying requisition under section 116, 117, 118 or 119.
Section 123 — Names of public roads and number of buildings.
Section 124 — Erection of building without sanction.
Section 125 — Special provision for cases where bye-laws have not been made.
Section 126 — Powers of Nagar Panchayat or the Council to sanction or refuse.
Section 127 — Lapse of sanction.
Section 128 — Penalty for building without or in contravention of sanction.
Section 129 — Power of a Nagar Panchayat or a Council in case of disobedience.
Section 130 — Roofs and external walls not to be made of inflammable materials.
Section 131 — Power to attach brackets for lamps.
Section 132 — Building unfit for human habitation.
Section 133 — Pending of building in dangerous state.
Section 134 — Nagar Panchayat or Council may require owners to pull down ruins.
Section 135 — Penalty for disobeying requisition under sections 133 and 134.
Section 136 — Compensation for prohibition of erection or re-erection.
Section 137 — Power to require owners to clear noxious vegetation.
Section 138 — Power to require owners to improve bad drainage.
Section 139 — Power to require unwholesome tanks or private premises to be cleansed or drained.
Section 140 — Wells, tanks, etc., to be secured.
Section 141 — Penalty for disobeying requisition under sections 137, 138, 139 and 140.
Section 142 — Power of Government to prohibit cultivation, use of manure, or irrigation injurious to health.
Section 143 — Public latrines and urinals.
Section 144 — Power to demolish unauthorised drains leading into public.
Section 145 — Penalty for allowing water of any sewer, etc., to run on any public road.
Section 146 — Power to require owner to drain land.
Section 147 — Penalty for disobeying requisition under section 146.
Section 148 — Establishment for removal of sewage, offensive matter and rubbish.
Section 149 — Sewerage scheme.
Section 150 — Removal of sewage, offensive material, rubbish.
Section 151 — Penalty for placing rubbish on public road.
Section 152 — Penalty on occupier for not removing filth, etc.
Section 153 — Penalty for throwing offensive matter on public roads, etc.
Section 154 — Power of servants of the Nagar Panchayat or of the Council.
Section 155 — Supply of drinking water.
Section 156 — Removal of latrines, etc., near any source of water supply.
Section 157 — Owner or occupier to take steps to prevent spread of infectious disease.
Section 158 — Unauthorised construction or tree over drain or water-works.
Section 159 — Powers in respect of burial and burning places.
Section 160 — Burial of paupers and unclaimed dead bodies.
Section 161 — Powers to cause corpses to be burnt or buried according to the religious tenets of the deceased.
Section 162 — Establishment of markets.
Section 163 — Power to remove persons from municipal market.
Section 164 — Places for slaughter of animals for sale.
Section 165 — Inspection before and after slaughter.
Section 166 — Licencing of butcher.
Section 167 — Regulation of offensive trades.
Section 168 — Certain offensive and dangerous trades not to be established within the limits to be fixed by the municipality without licence.
Section 169 — Cinemas, dramatic performances, circuses, etc.
Section 170 — Cancellation, revocation, etc., of licences.
Section 171 — Publication of order of refusal, suspension of licences.
Section 172 — Power to close market, tea-stall, etc.
Section 173 — Penalty for failure to give information of cholera.
Section 174 — Disinfection of building and articles.
Section 175 — Penalty for letting infected house.
Section 176 — Power of entry for purpose of preventing spread of disease.
Section 177 — Removal to hospital of patients suffering from infectious disease.
Section 178 — Municipality to provide places for recreation.
Section 179 — Function and powers in regard to pounds.
Section 180 — Service of notice.
Section 181 — Reasonable time for act to be fixed.
Section 182 — Service of notice on owner or occupier of land.
Section 183 — Procedure when owners or occupiers are required by Nagar Panchayat or the Council to execute works.
Section 184 — Person required to execute any work may prefer objection to the municipality.
Section 185 — Procedure if person objecting alleges that work will cost more than three thousand rupees.
Section 186 — Chairperson, Vice-Chairperson to make order after hearing objection.
Section 187 — Power of municipality on failure of persons to execute works.
Section 188 — Power to apportion expenses among owners and occupiers.
Section 189 — Apportionment among owners and occupiers.
Section 190 — Occupiers may recover cost of works executed at their expenses from owners.
Section 191 — Power to enter upon, possession of houses so repaired.
Section 192 — Sale of materials of houses pulled down.
Section 193 — Cognizance.
Section 194 — Offences under the Act compoundable.
Section 195 — Power and duties of police in respect of offences.
Section 196 — Appeals from order refusing licences.
Section 197 — Appeals from orders in other cases.
Section 198 — Appeal not to be dismissed without giving reasonable opportunity.
Section 199 — Dispute as to compensation payable by municipality.
Section 200 — Indemnity.
Section 201 — Bar of suits in absence of notice.
Section 202 — Control by Deputy Commissioner.
Section 203 — Power to suspend action under the Act.
Section 204 — Powers of Deputy Commissioner in case of emergency.
Section 205 — Power to dissolve Nagar Panchayat or Council in certain cases.
Section 206 — Consequence of dissolution.
Section 207 — Decision of disputes between local authorities.
Section 208 — Powers of State Government to make rules.
Section 209 — Power of municipality to frame bye-laws.
Section 210 — Additional power to frame bye-laws in hill areas.
Section 211 — Confirmation of bye-laws.
Section 212 — Publication of bye-laws.
Section 213 — Model bye-laws.
Section 214 — Validity of acts and proceedings.
Section 215 — Petition for challenging election.
Section 216 — Power to make rules for election and election petition.
Section 217 — Bar of jurisdiction of Civil Courts in election matters.
Section 218 — Election to the municipalities.
Section 219 — Electoral roll for a municipal area.
Section 220 — Conditions for registration as a voter.
Section 221 — Power to remove difficulties.
Section 222 — Overriding effect of the provisions of the Act.
Section 223 — Mode of proof of municipal record and fee for certified copy.
Section 224 — Restriction on the summoning of municipal servants to produce documents.
Section 225 — Penalty for violating the provision of this Act.
Section 226 — Public servants.
Section 227 — District Planning Committee.
Section 228 — Committee for Metropolitan Planning.
Section 229 — Delegation of powers of State Government.
Section 230 — Repeal of Manipur Act 26 of 1976 and saving.
Section 231 — Repeal and saving.

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