Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Manipur - Subsection Section 2(iv) in The Manipur (Courts) Act, 1955 (iv)"hill area" means such areas in the hill areas of the State of Manipur as the Chief Commissioner may, by notification in the official Gazette, declare to be hill areas;
