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State of Manipur - Section

Section 33 in Manipur (Village Authorities in Hill Areas) Act, 1956

33. How suits may be instituted.

(1)A suit before a village court may be instituted by a petition made orally or in writing, and if the petition, is made orally, the court shall record such particulars as may be prescribed.
(2)The plaintiff on instituting his suit shall state the value of the claim.