Section 17(2) in Manipur (Village Authorities in Hill Areas) Act, 1956
(2)Against an order passed under sub-section (1) an appeal shall lie-(a)to the court of sub-divisional magistrate, where the order is passed by a village court;(b)to the court of session, where the order is passed by the court of the sub-divisional magistrate,within period of thirty days from the date of such order or within such longer period as the appellate court may allow:Provided that no appeal shall lie in any case in which a village court passes a sentence of fine not exceeding twenty rupees or in any case in which the court of a sub-divisional magistrate passes a sentence of fine not exceeding one hundred rupees.
