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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Manipur - Subsection

Section 51(3) in Manipur (Village Authorities in Hill Areas) Act, 1956

(3)A village court shall not require any person living at a distance of five miles or more from the seat of the village court to give evidence or produce any document unless such sum of money be paid to him as appears to the court to be sufficient to defray his travelling and other expenses in passing to and from the court and for one day's attendance.