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State of Manipur - Section

Section 22 in The Manipur (Courts) Act, 1955

22. Original jurisdiction of courts of subordinate Judges and Munsiffs.

- The jurisdiction in original civil suits as regards the value to be exercised by a Subordinate Judge or a Munsiff shall be determined by the State Government in such manner as he thinks, fit, after consultation with the High Court:Provided that in no case shall the jurisdiction of a Munsiff be without limit.