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 45] [Entire Act] State of Manipur - Subsection Section 45(2) in Manipur (Village Authorities in Hill Areas) Act, 1956 (2)If the claim in the suit is decreed in full, the amount equal to the fee shall be realised from the judgment-debtor together with the amount decreed.
