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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Manipur - Subsection

Section 11(2) in Manipur Municipality Ombudsman Act, 2013

(2)If, the Ombudsman is of opinion that there is a prima-facie case against the person or the local government institution complained of it shall record its findings to this effect and send notices of the proposed enquiry to the complainant and to the opposite party.