Section 48(1) in Manipur (Village Authorities in Hill Areas) Act, 1956
(1)The provisions of-(a)the Court Fees Act, 1870 (7 of 1870),(b)the Code of Criminal Procedure, 1898 (5 of 1898), and(c)the Code of Civil Procedure, 1908 (5 of 1908),shall not apply to any trial or any criminal case or civil suit before a village court.
