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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Manipur - Subsection

Section 7(2) in Manipur Municipality Ombudsman Act, 2013

(2)In addition to toe functions enumerated in sub-section (1), the Ombudsman may pass Interim order restraining the municipality from doing anything detrimental to toe Interest of toe complainant if It is satisfied that much loss or injury will be caused to the complainant due to the alleged act.