Section 120 in The Manipur Municipalities Act,1994.
120. Effect of order made under section 116, 117, 118 or 119.-
Every order made by a Sub-Divisional Magistrate or a District Magistrate as the case may be, under section 116, 117, 118 or 119 shall be deemed to be an order made by him in the discharge of his judicial duty and the Nagar Panchayat or as the case may be, the Council shall be deemed. to be person bound to execute such order within the meaning of the Judicial Officer's Protection Act, 1850 (Act XVII of 1850).
