Manipur act 002 of 1977 : The Lainingthou Sanamahi Temple Act, 1976

Manipor 1-..

·--

Gazette

EXTRAORDINARY

PUBLISHED BY

AUTHORITY

No. 213

Imphal,

Thursday,. February

.

24, ¹⁹⁷⁷

(

Phalguna 5,

1898)

GOVERNMENTOF

MANIPUR

SECRETARIAT: LAW

DEPARTMENT

Imphal, ^the

24th

February, 1977 No.

2/24(16--Act/Leg.+-The

following

Act of

the

Legislature, Manipur which received assent

of

the

Governor, on

22-2-77 is

hereby published in the .!,fanipur Gazette.

I.

BIJOY

SINGH,

Deputy Secretary

(Law)

to

the Government

of

Manipur, i ^..

, ·:

i ?

;. t.

:?1^'::.

.

THE

LAININGTHOU. SANAMAID TEMPLE

ACT,

1976

(

Manip?rAct 2

of 1977

)

An Act ·

.

.' ... ·

to

make prorisions

for. the

maintenanre and

better

adminisrration of{hf!.temple

o.fLainingthou Sanamahi at

Imphal ana

its

endowments and

for matters

connected

therewith.

BE

U enacted

by

the

legislature of

Manipur

in the

Twenty-seventh Year of

the

Republic

of India as

follows : -

.

.

,1- 0) J:hi?1Act

may be called the

Lainingtbou Sanamabifemple Act, 1976.

. , .

..

(2).,. 1? shalt come into

.

force on·

such

date as

the

State

Govern- ment

may, by notification in the

Official

Gazette, appoint. Short title

and com-

mencement

.

2. In this

Act,

unless

the context

otherwise

requires, Definitions. (a)

.I'

"Board" means the

Lainingthou

Sanamahi

Temple

Board established ^and

constituted under this Act ; (b)

"Deputy

Commissioner" means^the

Deputy Commissioner of

Manipur

Central District ; (c;

"Endowment" means^all

property,

movable or immovable, belonging ^to

any^ofthe

deities

worshipped ^{in the}

Temple, or

given

or endowed in

any

name for the maintenance or

improvement

of

the

Tempie

or the mode

of

worship, or for the

.performauce

of any

service or

charity

con- nected

therewith,

and

includes,-

(i) ^the

Temple,

(ii) ^theidols

installed

therein, ^and

(iii) ^the

gifts ^of

property ^or

offering ^madeto

any^of the deities

worshipped

therein ; (d)

''Executive Officer" means^theExecutive

Officer^ofthe Temple

appointed

under^{this Act}; (e)

"Member" means^amember^{of the}

Lainingthou

Sana- mahi

Temple

Board and does not include the

President ; (f)

"Official

Gazette:' means^the

Manipur

Gazette ; (g)

"Prescribed" means

prescribed ^by

rules^made

under^this Act;

(h)

"President" means^the

President Sanamahi

Temple

Board ; of the

Lainingthou (i)

"Specified

endowment" means

any

property, endowment,"

or

money donated for the

performance

of any particular service or

any particular

charity

connected with the temple ^andany^oftheidols installed

therein ;

G)

"State

Government" means^theState

Government of Manipur;

(k)

"Temple"

means^the

temple ^of

Lainingthou

Sanamahi at

Imphal

and

includes all

appurtenant

structures

together with all additions thereto or all alterations

thereof

which, may be made from time^totime

after the commence- ment of this Act ;

f

(1)

"Temple-fund"

means^the

endowment^and

includes au-- sums of money received

by

or on. behalf

of,

er for tbe time

being

held for the benefit

of,

the

Temple or , any deity

worshipped

therein ; and -

(m)

"Vice-President" means^the

Vice-President^{ofthe Lai-} ningthou

Sanamahi

Temple

Board. -,

3

.,,,

3.

(l)

..

The administration c

and the

governance of ^the

Temple

Administra-

.

and'

the

Temple

fund shall vest in

the

Lainingtbou

Sanamahi

Temple tion of

the Board constituted under this

Act. Temple. ·

(2).

The

ownership

of

the

Temple

fund

shall vest fa

the]

deity of

Lainingthou

Sanarnahi,

and ^theBoard shall ^been

tit!edj to] ^its possession.

4.

( l)

The

Lainingthou

Sanamahi

Temple

Board shall

be constituted

by ^theState

Government consisting

of^aPresident, ^an Ex-officio member and nine other members

including

the

Vice-President.

(2) ^TheState

Government shall

appoint, ^a.;,the

Presidentjof the

Board,

a

person^whoisnot

disqualified

for any of the reasons specified ⁱⁿsection ^{6, fora termof}

three years ^:

Provided that^thesame

person shall^notbe

appointed

conse- cutively ^formorethan

three terms. '

(3) ^The

Deputy

Commissioner shall ^betheex-officio

member of the Board:

Provided thatⁱⁿcase^the

Deputy

Commissioner ^{isnot a}Hindu and or

a xanamahi ^heshall

depute ^theSub·

Divisional

Officer of 'either

Imphal

West or

Imphal ^EastSub-Division^orsuchother officer holding ^a

gazetted

class ^II

post,

under ^{himwho is a}Hindu ^and or ^aSanamahi to function^onhis behalf^asthe ex-officio member.

(4) ^TheState

Government shall

appoint ^anymember ^ofthe Board as^the

Vice-President

thereof. Constitution of tho Board

5.

(1)

The Board

shall

be^a

body corporate

and

shall

have

lncorpora perpetual

succession ^anda

ccn.mon^{seal andmay sueorl.esuedin}

tion, its name. ·

(2) ^AssoonastheBoard ^isconstituted ·

under section

4,

the State

Government shall

make notification thereof ^intheOfficial Gazette.

·

ri. A person shall

be

disqualified

for

being

chosen as, and for

being,

a member of^theBoard

(a) ^ifheholds any office^of

profit

under^theadmmistration of ^the

Temple,

or receives any emoluments^or

perquisites from the

Temple

fund,

other than

those

granted

under section ¹⁴;

or

(b) ^ifheisinterested ^inacontract^for

making supplies ^to, or executing any work on behalf of the administration

of, the

Temple ;

?r

(c) ^{ifhe isof}unsound ^{mind and}

stands^sodeclared ^{by a} competent

court^{; or}

(^{d) ifheisan}

undischarged

insolvent^{; or} (e] ^ifheisnotacitizen ^{· of}India^{; or} Disquali?

tions ^fop

membership.

(a) (b)

.

TGftll of Olice.

Jtcsigaation.

4

(f) ^if.heisaminor^oradeaf-mute^orsuffers^from

contagious leprosy ^{; or} .:·' ? • ·> '·, '

(g) ^{if hehasbeen}convicted ^ofanoffence

which, ⁱⁿ

..

the opinion ^oftheState

Government,

involves moral

turpitude^; or

t?) ^{if hedoesnot}

profess ^the

Hindu^andorSanamihi r?ii- gion ; ^or

(i) ^{if he has, inthe}

opinion ^oftheState

Government, :?tcd in a manner

prejudicia' ^totheinterest^oftheendowment.

7. The members

of the

Board,

other ^than

the ex-officio

member thereof, shall, subject ^tothe

provisions ^ofsections ^{8, 9 and.}

lZ, bold

office

ordinarily ^fora

period ^ofthree

years^fromthedate on which

the

constitution

of the Board

is notified

in the Official Gazette under sub-section

(2) ^ofsection ^5:

Provided ^{that the}State Government may, by

notification ⁱⁿ the Official

Gazette,

extend

the ^{termof the}

members.

for ^a

period not

exceeding

three months ^ata.time and six months in the aggregate.

: ?

....

8.

(1)

The President^{may at any}time,

by writing

under his band addressed

!o ^theState

Government,

resign ^bisoffice.

(2) ^TheVice-President^{may at any}time, ^bywriting

under hi; hand addressed to^the

President, resign

bi,

office

without,

however, giving up^his

membership ^{of the}Board.

(3) ^A

member,

other ^{than the}

ex-officio

member,^{may at any} time, by

writing

under^hishand

addressed^tothe

President,

resign his office.

(4) ^Theletter^of

resignation

under

sub-section ^{(2) or}sub-section

(3)

shall, ^{assoon as-it is}

received, ^be

transmitted

by ^the

President to the State Government.

9. The

State Governrr^ent

may ^at

any time,

suspend ^orremove from office the President^orthe Vice-President^or

any member, other ^thanthe

ex-officio

member, ^oftheBoard^on

any^ofthe following grounds,

namely ^:

that he has

been

guilty

of

corruption ^ormisconduct in the administration

of

the endowment ;

or that, being ^a

legal practitioner, ^hebasacted^or

.appeared on behalf

of

any person against ^s

the

Board in any legal proceedings ; ^or

(c) ^{thathe isorbas}

become

subject ^toanyofthe

disquali- fications mentioned

-in section 6 ;

or

.

(d) ^thathehasabsented himself^frommorethan

three consecu- tive

meetings

of ^the

Board and fails^to

explain

such absence to the satisfaction

of the Board.

10. Casual vacancies

in

the

office of ^thePresident, ^theVice- Filling^up of

Pre?idcnt ^andanymember ^oftheBoard shall ^befilled up by. ^the vacancies.

State Government by appointment of.

persons ^whoare not

disqualified under section ^6fortheremainder of

the

t'erm.

11. ^A

person who bolds, ^orhas held,

office ^astheVice- Eligibility Prc11idcnt ^{or any}other

member shall, subject ^tothe

provisions ^of for re-ap- pointment. thi:1 Act, ^be

eligible ^for

re-appointment ^to that office.

12. ⁽

1) ^{If in the}

opinion ^{of the} State

Government, ^theBoard i:i

no.t competent ^to

perform, ^orpersistently makes default ⁱⁿ

per- (ormh1g ^theduties

imposed ^onit under this

Act, ^orexceeds ^or \\P1.J??11^its.powers, ^the

State Government may, after

due

inquiry, by noLificatiori ^{in the}Official Gazette,

dissolve^orsupersede ^the Boo.rd ^and

direct^thereconstitution ^of another Board ⁱⁿaccordaoce '!Vithth?

provisions ^{ofthis · Act.} ·

(2)

.Before

issuing ^anotification under sub-section (l ),

the

St?te GovcrnITlcnt

shall communicate ^to the Board

the

grounds ^onwhich it

proposes ^todo^so, fix a reasonable

time for ^theBoard to show

cat11\e

against

the

proposal,

and consider ^its

explanations or objections, if

an)'. rJI

Whenever^{all the}members including ihe President,

other tlrnn ^tb.eex-officio

member ^oftheBoard, have without exception fa.ilccF^to

attend ^ameeting ^oftbeBoard without reasonable

cause, or all of

them other

than the. e;(-officio

member ^havetendered resignation, ^{orsome of them}other than the ex-officio

member ^have foiled ^toattend ^ameeting

without reasonable

cause while^{the rest} have

tendered resignation, ^the

State Government shall notwiths1.2.nding the

provisions

contained ⁱⁿsub-section ⁽¹⁾ and sub section (2),

.dis- solve ^theBoard

by

notification ^inthe Official

Gazette ^anddirect the

..

reconstitution ^of

anoth?r

Board ^ill accordance ^{with the pro-} visions ^{ofthis Act}.. Dissolution

and super-

session or

Board.

.

(4}

Where^theBoard ^is dissolved ^orsuperseded

under ^this 'Scptiqn, ^the

.State

Government shall

appoint ^a

person ^to

perform the functions

and

exercise ^the

powers, of, the Board

until the

cons- titution ^ofanother, Board ⁱⁿ accordance ^{with the}

provisions ^ofthis Act.

. (5):

The

State Government

may fix the remuneration ^ofthe pt!rso11. appointed

under sub-section

(4); ^{and it}shall· ^be

paid ^from the·

Temple·

fond. ·

1 3.

(I)

The Office

of the

Board shall ^{be at}Imphal. -

. ?.:.

.

.

(2) Every

meeting ^oftheBoard

shall be

presided ^overby

the President,': ^andinhisabsence, by ^the Vice-President, ^andintheabsence of

both,

by ^amember ^tobechosen by the members

present.

:

1

(3)

The-

quorum

for' a -meeting of the Board shall ^be

five,

and if at

any time during ^ameeting of ^theBoard

there ^isno

quorum, it

)I!ia\J,

be

the,,duty

of

the President or. the person 'acting as 'such,

·,

to.

adjourn.

the· meeting

:

· Office and meetings ^or the Board.

Remunera • ilOl'I. F11Bdions of

the

Board

6

Provided that if

there is no

quorum

at a

meeting,

the

Presiding authority shall, after

waiting

for not

less than

thirty

minutes, and not more

than

sixty minutes

adjourn the

meeting

·

to

such

time ofthe

following or

some

other

day as it may

reasonably

fix and shall notify

the same,

and the

business which have

been

disposed

of at

the

original

meeting,

had there been a

quorum

thereat, shall be

brought before the

adjourned

meeting

and

may be

disposed

of at

such

meeting or

at

any

subsequent adjournment thereof whetherthere be a

quorum or

not.

(4)

Meetings

of the

Board shall

be held at

least once in two months,

and

the

place

for such

meeting

shall be at

Imphal unlessa

majority

of

the

members decide to meet at some

other

convenient place.

(

5)

All

questions at

any

meeting

of

the

Board shall be

deter-mined

by

a

majority

of votes of

the

members present

and

voting, other than the

President or the person

acting as

sucn.

The

President,or the person

acting

as

such,

shall not vote in

the

first

instance, but shall have and

exercise a

casting

vote in

the case of an

equality of votes.

(6) ^The

Board

shall have power

to act

notwithstanding any vacancy

in the

membership thereof,

and any

proceedings

of a

meeting of

the

Board shall be

valid

notwithstanding

that it

is

discovered sub- sequently

that some

person who was

not

entitled so to

do, sat or voted or

otherwise took

part

in the

proceedings.

14.

The

President, the

Vice-President and every other

memberof the

Board shall be

entitled to

receive from the

Temple

fundsuch

travelling

and

sitting allowances as

may be

prescribed.

15.

Subject to

the

provisions of

this Act or of

the rules made thereunder,

the

functions of

the Board shall

be--

(a) ^to

make arrangement for the

safe

custody

and

preservatieaof the

Temple

fund and

for

maintenance of accounts

thereof ;

(b) ^to

provide facilities for the proper performance of

worshipby

worshippers

and

pilgrims ;

(c) ^to

undertake for the

benefit of

the

worshippers

and

pi!grima-

(i) ^theconstruction

of

buildings

for

their

acccmmcdatio.n,

(ii) ^theconstruction of

sanitary .works,

and

(iii) ^the

improvement of meafis of

communicat:ons :

(d] ^{to make}

suitable arrangement for

imparting religious

in .. tructions ;

(e) ^to

make

provision for

medical relief of

wo11hippcrs

and pilgrims ;

(f) ^to

make

provision for the

payment

of

suitable

emolumentsto its

salaried staff ;

Cele bratioa of

religions festivals.

7

(g) ^toraise fun+s ^andincur

expenditure ^forthe

performance of any^{of the}functions of

the Board^;and

(h) ^{todo all such}

things ^{as maybe}incidental ^and conducive

to the

effici::n?

management,

maintenance and administration of ^the

Temple ^andthe

Temple ^{fund and the}convenience of ^the

pilgrims ^:

Provided

:."'ii.^theBoard

shall, ^{with the}

previous

sanction and approval ^{cf ::he}State Government, ^be

competent ^toundertake and

execute

;:-

Xli, sc??5 and constructions

relating

to or in connection wiu ^??::u:t.!t'S defined ^and

specified ⁱⁿ

(a) ^to

(h)

above ^tobe f:--::;.-i •:..>-?1^Of

partly

by ^the

State Government. 15_ The President,

the Vice-President

and the other members of J:.iability ^fos

:::ie Board

shall.

jointly

and

severally,

be liable

for the

Joss,

waste loss. ^etc. .:r ?t:on

of the

Temple

fund :

Pro•,ided ^rhatifsuch

loss,

waste ^ormisappiication

is^adirect .:::omeqncnce of ^thewilful ^{act or} omission ^ofa

person

while ^be was the President,

the Vice-President ^{or a}member, ^a suit for

compensation ^maybeinstituted

against ^sucha

person by the Board O!'

by

the State Government.

17.

(1)

Notwithstanding

the

provision

of sub-section

(1)

of section

3,

all matters connected ^{with thesevaand}

puja

and

other ceremonies of ^the

Temple

shall ^beunder ^thedirect control ^ofthe President ^and

under

supervision

of

the Board.

(2) ^The

expenditure ^tobeincurred ^insuchcelebrations shall ^be

provided ^{for inthe}annual

budget ^ofthe

Temple:

Provided ^thatin

exceptional

circumstances ^whenthe

temple

fund .,.? not

adequate

for

the ceremonies

and festivals,

the State Government may

exten i

grants-in

-aid^tothe Board.

18.

Any specific

endowment shall ^beadministered

by the Board for ^the

performance

of

the

particular

service^orthe

particular

charity according ^tothe

wishes^ofthedonor^ofsuch

endowment.

19. The Board

shall

have^oo

power ^toborrow ^or lend money

except ^{with the}

previous

sanction ^ofthe State

Government.

20. No

part

of ^the

Temple ^fundshall ^be tr:JT1.:;ferred

without the

previous

sanction

of the

State Government.

21.

(1) ^TheState Government shall, ^on the

enforcement^of th, Act, appoint ?

person possessing, ^the

prescribed

qualifications as

the Executive Officer ^of:he

Temple. (21 ^TheEcecutive O'ficer sh-ill ^beth:

Secretary ^totheBoard,

who

shall, subject ^tothecontrol of ^theBoard, have general power

to

carry ^outth!^.J ·

vi

,i 1··H >r° this Act, the rules

and

the

bye-laws rmde thereunder ^{and fa!}resol-ttion ^s

paned

by ^the Board. Adminis- tration ^or specific endowment. Limitation on borro- wing ^and

I

aiding. Alienation of

Temple fund.

Other Officers and servants, Interim

a1nngem:n•. Tc::n;:k

fu::,c::=..,-jo

8

9

25.

(1)

The State

Government shall every year

appoint anaud_itor to

audit the accounts

of

the

Temple fund.

(2) ^Theremuneration of the

auditor shall be

fixed

by

the

StateGovernment at

the

time of his

appointment and

shall be

paid from the

Temple fund.

(3) ^The

auditor shall submit the audit

report

to

the

Board and send a

copy

of

it to

the

State.

Governm'!nt.

(

4)

The State

Government may issue such

directions and

pass such

orders on the

audit-report as it may deem

fit,

and the

Board shall

carry them out.

26.

(I)

The

Board shall in

respect

of

every fin<'nciaJ year

prepare or

cause

to

be

prepared an

annual

budget

containing

a

statement of the

estimated

receipts and

expenditure of

the

administration ofthe

Temple

for that year.

(2) ^The

Board shall

consider and pass the

budget with altera-tions,

if

any,

at a

meeting or

meetings before the

commencement of

that year, and a

copy

of

the

budget shall be sent to

the

StateGovernment as soon as it is so

passed. Audit. Budget.

27.

The

Board snail

annually prepare

and

submit to

the

StateGovernment a

report on the

administration of

the

affairs of

the

Temple at

such

time as

may be

prescribed.

28.

(I)

The

State

Government may, from time to

time, issue such

directions to

the

Board as it may deem

fit,

and

the

Board shall carry them out.

(2) ^The

State

Government shall

have power

to

call

for

suchinformation and accounts

from the

Board as

may

in

itt.

opinion benecessary

for

reasonably

satisfying

itself that the

Temple and the

Temple fund are

properly managed, maintained and

administered, and theBoard

shall, on

such

r$Auisition, furnish

forthwith such

information and accounts to

the

State

Government.

29.

(1)

The State

Government may

depute a

person

to

inspect any movable or

immovable property,

records,

correspondence, plans, accounts,

and

other

documents, relating to

the

Temple.

(2) ^Theperson

deputed under this

section may also

inspect whether a

specific

endowment, if any,

is

administered

according to

the

wishes of

the

donor of

such an

endowment.

(3) ^The

Board and

its

employees shall, for the

purposes

ofinspection, render all -

facilities to

the person

deputed under

this section.

30.

(I)

The Board may make

bye-Jaws not

inconsistent with this

Act er the rules made

thereunder for :

,·

\.;

(a) ^the

procedure and conduct of

business at

meetings of

theBoard,

the manner in

which notice of

its

meetings shall begiven and"

the manner in which

pr.)ceedings of

its

meetings shall

be·

recorded and

published ; Administra- tion

Report. Power of State Go- Yemmentto issue direc- tions to

call for

informa- tion and accounts. lnspectioo. Powers of the

Board to

make bye-Jaws.

Resistance or

obstruc- tion in obtaining possession. Costs or suits, etc.

10

(b) ^the

formation of

committees,

and

the

delegation of powers to such

committees ;

· · · ·

·?

(c) ^the

books and accounts

to be

kept

at the office

of t1:e Board;

'

(d) ^the

custody

and

investment of

the

Temple

fund ;

(e) ^the

collection of the

daily offerings

to

the

deities

worshippedin

the

Temple ;

(f) ^the

maintenance of

order inside the

Temple

and

regulatingthe

entry

of

persons therein ; and

(g) ^the

performance of

functions

provided

in section

15.

(2) ^No

bye-law or

cancellation or

alteration thereof made

by,the

Board shall have

effect until it

is

confirmed

by

the

State Government.

(3)

Where a

bye-law or

cancellation or

alteration thereof is submitted to the

State

Government for

confirmation, the

State

Govern-ment may- (a)

confirm^itas a

whole ;

or (b)

confirm^{it with}some

changes ;

or (c)

withhold the

confirmation.

(4) ^A

bye-law or

cancellation or

alteration thereof

con£rmedunder clause

(a)

or clause

(b)

cf

sub-3ection

I

3)

shall be

publishedin the

Official

Gazette,

and

shall

thereafter have the

force of

law,

31.

If in

obtaining possession of any

property

which

forms

theTemple

fund or

part

of it the

Board is

resisted or

obstructed

by anyperson, it may

make an

application to

the

Magistrate

having

jurisdictio?complaining

of such

resistance or

obstruction and

such

Magistrateshall,

unless

he

is satisfied

that the

resistance or

obstruction waS! occasioned

by any person

claiming

in

good

faith to be

in

pessesaion on his own

account or

by

virtue of some

right

independent

of

that of

the Temple,

make an order that the

Board be

put

into

possession of

the property.

Such order

shall,

subject to

the

result

of

any suit

whichmay

be

filed to

establish the

right to

the

possession

of the

property, be

final.

32.

All costs

and

expenses 1ncurred by

the Board

in

connectionwith any legal proceedings imtituted or

defended in the

interesfof

tlie Temple

shall be

payable out of

the

Temple

fund.

33.

(1)

This Act·

shall

have

effect

notwithstanding anything

to· the

contrary contained

in

any

law for

the

time

being

in

force or in?y scheme of

management framed

before the

commencement?f thisAct or in any decree, order,

practice, custom

or

u'sage.

(2) Section 92 of

the

Cod? oJ Ci?il Procedure,

1908

shall not apply

(c) (d)

11

34.

(l)

The

State

Government may, by

notification in

the

Official Gazette, ^makerules

for

carrying out the purposes of

this

Act. ·.

(2) ^In

particular

and

without

prejudice

to the

generality

of

the ,S£regoingpower,^suchrules may provide

for- i 'Ji.\· '·

·Jt•

(a)

all matters

expressly required or allowed

by

this Act to be provided ^for

by

rules ;

(b) ^the

qualification ^forthe

Executive

Officer and other

officers and servants of

the Board,

the

establishment of

provident

fund for

them and

the

conditions

of their service ; the

grant

of

le:.tv6 and

travelling

allowances to

the

Executive Officer and

other

ofllcors and servants of the

Board ; the

payment

of

travollinletallowance and

sitting

allowances of the

President, thc'Vtce?P.rosidcnt and

the

other

members of the Board ; and (e)

th':'

budgets, retnrn,,

uo:,;qunts, reports,

and any other

infor- mation to

be

submittrd

by

the Board to

the

State

Government.

35.

Whenever any

,lfUliiiJ)ty til'i.?cs in

giving

effect to

any of the "visions <>f

this

Act,

tho rtill?

.15yc-laws and

orders made

thereunder. State

Government

.111?·i,Jy?111JSh directions as

may

appear

to it

.

£be necessary^for

..

the

puj'p;@ll\i:Lt>fremoving

the

difficulty. :/ff,^36.No

rniLorprpqef?fJ.r!SS,t shall

lie in

any Court

against

the State Government for

all)'thtr1:;;., tf?tl'!.O or

purported

to be

done

by

it under the-

provisions of.

this

1\?.t,. ?' Pewee of the State Governmens to

make

rules. Power of the State Government to remove difficulties. Bar •o

suit or Procee- ding againl9t the

State Government; Printed

by

the

Supdt., Ptg.

&

Sty., Maaipur at the

Govt.

Press,

lmphal./350-C/24-2-77.

11