Section 46(2) in Manipur (Village Authorities in Hill Areas) Act, 1956
(2)Any decree-holder wishing to execute a decree of a village court may apply to the court of the munsiff within the local limits of whose jurisdiction the village is situated and shall present with his application a certified copy of the decree of the village court; but no application for execution shall be entertained by the court of the munsiff,-(a)unless the village court has certified that it is a unable to effect satisfaction of the decree, and(b)unless the application is made after the expiry of three months from the date of the decree.
