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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Manipur - Subsection

Section 22(1) in Manipur (Village Authorities in Hill Areas) Act, 1956

(1)If upon the fact of the complaint, or on examining the complaint, the village court is of opinion that the complaint is frivolous vexatious or untrue, it shall dismiss the case by order in writing.