| Contents: |
| Title |
The Manipur Municipalities Act, 1994 |
| Sections: |
Particulars: |
| Chapter I |
Preliminary Sections |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| Chapter II |
Constitution of Municipalities |
| 3. |
Constitution of municipalities |
| 4. |
Effect of exclusion of local area from municipality |
| 5. |
Election and maintenance of boundary marks |
| Chapter III |
Nagar Panchayat |
| 6. |
Incorporation of Nagar Panchayat |
| 7. |
Composition of Nagar Panchayat |
| 8. |
Application of certain provisions relating to Council in case of Nagar Panchayat |
| 9. |
Chairperson and Vice-Chairperson of Nagar Panchayat |
| 10. |
Election of Chairperson and Vice-Chairpersons |
| 11. |
Resignation by Chairperson, Vice Chairperson and Councillor |
| 12. |
Remuneration to Chairperson and Vice-Chairperson |
| Chapter IV |
Municipal Council |
| 13. |
Incorporation of Municipal Council |
| 14. |
Municipal administration |
| 15. |
Composition of Council |
| 16. |
Constitution and composition of Wards Committees |
| 17. |
Reservation of seats |
| 18. |
Allocation of reserved seats and delimitation of wards |
| 19. |
Disqualifications for membership |
| 20. |
Oath of office |
| 21. |
Appointment of administrator |
| 22. |
Duration of municipalities, etc |
| 23. |
Every Council to have Chairperson and a Vice-Chairperson |
| 24. |
Election of Chairperson |
| 25. |
Election of Vice-Chairperson |
| 26. |
Chairperson and Vice-Chairperson cease to hold office as such |
| 27. |
Filling up of vacancies and term of office of persons filling up the vacancy |
| 28. |
Resignation by Chairperson, Vice-Chairperson and Councillor |
| 29. |
Removal of Councillors |
| 30. |
Effect of removal of a Councillor |
| 31. |
No-confidence motion against Chairperson or Vice-Chairperson |
| 32. |
Grant of leave of absence to Chairperson or Vice-Chairperson |
| 33. |
Powers and functions of the Chairperson |
| 34. |
Function of Vice-Chairperson |
| 35. |
Remuneration of Chairperson and Vice-Chairperson |
| 36. |
Powers, authority and responsibilities of municipalities |
| 37. |
Obligatory functions of the municipality |
| 38. |
Special duties of municipalities |
| 39. |
Discretionary functions of municipality |
| 40. |
Management of public institution by municipality to vest in it |
| Chapter V |
Establishment |
| 41. |
Appointment of Executive Officers |
| 42. |
Main functions of the Executive Officer |
| 43. |
Appointment of Health Officer, Revenue Officer and Engineer |
| 44. |
Power of Nagar Panchayat and Council to determine strength of its employees |
| 45. |
Power of Nagar Panchayat and Council to appoint its officers and employees |
| 46. |
Disciplinary action against employees of Nagar Panchayat and Council and conditions of their services, etc |
| 47. |
Gratuity and pension |
| 48. |
Power to make rules |
| Chapter VI |
Constitution of Municipalities |
| 49. |
Meeting of a Nagar Panchayat or of a Council |
| 50. |
Chairperson of meeting |
| 51. |
Manner of deciding questions |
| 52. |
Adjournment of meeting in the absence of quorum |
| 53. |
Minutes of proceedings |
| 54. |
Modification and cancellation of resolution |
| 55. |
Right of Government Officers to attend, address and take part in the meeting of the Nagar Panchayat or of the Council |
| 56. |
Appointment of Committees |
| 57. |
Chairperson of Committee |
| 58. |
Liability for loss, waste or misapplication of funds and property |
| 59. |
Disqualifications of Councillors having share or interest in contract |
| 60. |
Penalty in case Councillors, executive officer, etc., having interest in a contract, etc., with the Nagar Panchayat or Council |
| 61. |
Disqualification from voting |
| Chapter VII |
Municipal Property, Finance and Contracts Sections |
| 62. |
Municipal property and vesting there of |
| 63. |
Transfer of municipal property |
| 64. |
Execution of contracts |
| 65. |
Transfer of private roads, etc., to Nagar Panchayat or Council |
| 66. |
Acquisition of land |
| 67. |
Formation and custody for municipal fund |
| 68. |
Credit of moneys to the municipal fund |
| 69. |
Powers of the Nagar Panchayat or of the Council to borrow money |
| 70. |
Application of municipal property and fund |
| 71. |
Budget |
| 72. |
Accounts and audit |
| 73. |
Finance Commission for municipalities |
| Chapter VIII |
Municipal Taxation |
| 74. |
Power to impose taxes by and the funds of the municipalities |
| 75. |
Taxes which may be imposed |
| 76. |
Tax on Government holdings |
| 77. |
Restriction regarding tax on holding |
| 78. |
Collection of taxes are subject to bye-law, etc |
| 79. |
Nagar Panchayat or Council to determine the valuation of holding |
| 80. |
Returns required for ascertaining annual value |
| 81. |
Penalty for default in furnishing return and for obstruction of assessor |
| 82. |
Determination of annual value of holdings |
| 83. |
Determination of rate of tax on holding |
| 84. |
Preparation of assessment register |
| 85. |
Powers to assess consolidated tax for building and land on which it stands |
| 86. |
Reduction of valuation, revision of valuation and assessment and revision of valuation list and assessment register |
| 87. |
Notice to be given to Chairperson of transfers of title of persons liable of payment of tax |
| 88. |
Revisions of valuation list |
| 89. |
Appointment of assessor and power of State Government to direct the appointment of assessor |
| 90. |
Revision of assessment register |
| 91. |
Effect of revision of assessment register |
| 92. |
Exemptions and remission |
| 93. |
Power of assessor |
| 94. |
Publication of notice of assessment |
| 95. |
Application for review |
| 96. |
Procedure for review |
| 97. |
Limitation of time for application for review |
| 98. |
Assessment to be questioned only under Act |
| 99. |
Tax not invalid for want of form |
| 100. |
Procedure for imposing taxes, recovery of claims, etc |
| Chapter IX |
Recovery of Municipal Claims Sections |
| 101. |
Recovery from occupier of tax due from non-resident |
| 102. |
Recovery from owner of occupier's tax in certain cases |
| 103. |
Recovery by owner of occupier's tax paid by owner |
| 104. |
Method of recovery by owner |
| 105. |
Penalty |
| 106. |
Municipality may compound with livery stable keepers |
| 107. |
Rents, tolls and fees in respect of markets |
| 108. |
Recovery of taxes as arrears of land revenue |
| 109. |
Power to sell unclaimed holdings for money due |
| 110. |
Writing off irrecoverable sums due to the Nagar Panchayat or to the Council |
| Chapter X |
CMunicipal Power and Offences Powers In Respect Of Road |
| 111. |
Power to make roads |
| 112. |
Power to repair, etc., of private road, drains, etc |
| 113. |
Prohibition of use of public roads by a class of animals, carts or vehicles |
| 114. |
Penalty for encroachment on public roads, etc |
| 115. |
Use of public road or place by vendors and other person and penalty thereof |
| 116. |
Power to remove obstructions, encroachments and projections in or on public road, etc |
| 117. |
Procedure when person who erected obstruction cannot be found |
| 118. |
Projections from buildings to be removed |
| 119. |
Power of the District Magistrate and Sub-Divisional Magistrate to remove encroachment summarily on requisition by the Government |
| 120. |
Effect of order made under section 116, 117, 118 or 119 |
| 121. |
Nagar Panchayat or Council may require land holders to trim hedges, etc |
| 122. |
Penalty for disobeying requisition under section 116, 117, 118 or 119 |
| 123. |
Names of public roads and number of buildings |
| 124. |
Erection of building without sanction |
| 125. |
Special provision for cases where bye-laws have not been made |
| 126. |
Powers of Nagar Panchayat or the Council to sanction or refuse |
| 127. |
Lapse of sanction |
| 128. |
Penalty for building without or in contravention of sanction |
| 129. |
Power of a Nagar Panchayat or a Council in case of disobedience |
| 130. |
Roofs and external walls not to be made of inflammable materials |
| 131. |
Power to attach brackets for lamps |
| 132. |
Building unfit for human habitation |
| 133. |
Pending of building in dangerous state |
| 134. |
Nagar Panchayat or Council may require owners to pull down ruins |
| 135. |
Penalty for disobeying requisition under sections 133 and 134 |
| 136. |
Compensation for prohibition of erection or re-erection |
| 137. |
Power to require owners to clear noxious vegetation |
| 138. |
Power to require owners to improve bad drainage |
| 139. |
Power to require unwholesome tanks or private premises to be cleansed or drained |
| 140. |
Wells, tanks, etc., to be secured |
| 141. |
Penalty for disobeying requisition under sections 137, 138, 139 and 140 |
| 142. |
Power of Government to prohibit cultivation, use of manure, or irrigation injurious to health |
| 143. |
Public latrines and urinals |
| 144. |
Power to demolish unauthorised drains leading into public |
| 145. |
Penalty for allowing water of any sewer, etc., to run on any public road |
| 146. |
Power to require owner to drain land |
| 147. |
Penalty for disobeying requisition under section 146 |
| 148. |
Establishment for removal of sewage, offensive matter and rubbish |
| 149. |
Sewerage scheme |
| 150. |
Removal of sewage, offensive material, rubbish |
| 151. |
Penalty for placing rubbish on public road |
| 152. |
Penalty on occupier for not removing filth, etc |
| 153. |
Penalty for throwing offensive matter on public roads, etc |
| 154. |
Power of servants of the Nagar Panchayat or of the Council |
| 155. |
Supply of drinking water |
| 156. |
Removal of latrines, etc., near any source of water supply |
| 157. |
Owner or occupier to take steps to prevent spread of infectious disease |
| 158. |
Unauthorised construction or tree over drain or water-works |
| 159. |
Powers in respect of burial and burning places |
| 160. |
Burial of paupers and unclaimed dead bodies |
| 161. |
Powers to cause corpses to be burnt or buried according to the religious tenets of the deceased |
| Chapter XI |
Other Powers and Penalties Markets |
| 162. |
Establishment of markets |
| 163. |
Power to remove persons from municipal market |
| 164. |
Places for slaughter of animals for sale |
| 165. |
Inspection before and after slaughter |
| 166. |
Licencing of butcher |
| 167. |
Regulation of offensive trades |
| 168. |
Certain offensive and dangerous trades not to be established within the limits to be fixed by the municipality without licence |
| 169. |
Cinemas, dramatic performances, circuses, etc |
| 170. |
Cancellation, revocation, etc., of licences |
| 171. |
Publication of order of refusal, suspension of licences |
| 172. |
Power to close market, tea-stall, etc |
| 173. |
Penalty for failure to give information of cholera |
| 174. |
Disinfection of building and articles |
| 175. |
Penalty for letting infected house |
| 176. |
Power of entry for purpose of preventing spread of disease |
| 177. |
Removal to hospital of patients suffering from infectious disease |
| 178. |
Municipality to provide places for recreation |
| 179. |
Function and powers in regard to pounds |
| Chapter XII |
Procedure |
| 180. |
Service of notice |
| 181. |
Reasonable time for act to be fixed |
| 182. |
Service of notice on owner or occupier of land |
| 183. |
Procedure when owners or occupiers are required by Nagar Panchayat or the Council to execute works |
| 184. |
Person required to execute any work may prefer objection to the municipality |
| 185. |
Procedure if person objecting alleges that work will cost more than three thousand rupees |
| 186. |
Chairperson, Vice-Chairperson to make order after hearing objection |
| 187. |
Power of municipality on failure of persons to execute works |
| 188. |
Power to apportion expenses among owners and occupiers |
| 189. |
Apportionment among owners and occupiers |
| 190. |
Occupiers may recover cost of works executed at their expenses from owners |
| 191. |
Power to enter upon, possession of houses so repaired |
| 192. |
Sale of materials of houses pulled down |
| 193. |
Cognizance |
| 194. |
Offences under the Act compoundable |
| 195. |
Power and duties of police in respect of offences |
| 196. |
Appeals from order refusing licences |
| 197. |
Appeals from orders in other cases |
| 198. |
Appeal not to be dismissed without giving reasonable opportunity |
| 199. |
Dispute as to compensation payable by municipality |
| 200. |
Indemnity |
| 201. |
Bar of suits in absence of notice |
| Chapter XIII |
Control |
| 202. |
Control by Deputy Commissioner |
| 203. |
Power to suspend action under the Act |
| 204. |
Powers of Deputy Commissioner in case of emergency |
| 205. |
Power to dissolve Nagar Panchayat or Council in certain cases |
| 206. |
Consequence of dissolution |
| 207. |
Decision of disputes between local authorities |
| Chapter XIV |
Rules and Bye-Laws |
| 208. |
Powers of State Government to make rules |
| 209. |
Power of municipality to frame bye-laws |
| 210. |
Additional power to frame bye-laws in hill areas |
| 211. |
Confirmation of bye-laws |
| 212. |
Publication of bye-laws |
| 213. |
Model bye-laws |
| Chapter XV |
Miscellaneous |
| 214. |
Validity of acts and proceedings |
| 215. |
Petition for challenging election |
| 216. |
Power to make rules for election and election petition |
| 217. |
Bar of jurisdiction of Civil Courts in election matters |
| 218. |
Election to the municipalities |
| 219. |
Electoral roll for a municipal area |
| 220. |
Conditions for registration as a voter |
| 221. |
Power to remove difficulties |
| 222. |
Overriding effect of the provisions of the Act |
| 223. |
Mode of proof of municipal record and fee for certified copy |
| 224. |
Restriction on the summoning of municipal servants to produce documents |
| 225. |
Penalty for violating the provision of this Act |
| 226. |
Public servants |
| 227. |
District Planning Committee |
| 228. |
Committee for Metropolitan Planning |
| 229. |
Delegation of powers of State Government |
| 230. |
Repeal of Manipur Act 26 of 1976 and saving |
| 231. |
Repeal and saving |
| Schedule I |
[See section 36] |
