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 22(2)] [Section 22] [Entire Act] State of Manipur - Subsection Section 22(2)(b) in Manipur (Village Authorities in Hill Areas) Act, 1956 (b)that the offence is one for which the sentence which the court is competent to pass would be inadequate, or