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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Manipur - Subsection

Section 46(1) in Manipur (Village Authorities in Hill Areas) Act, 1956

(1)If the village court passing a decree is unable to effect satisfaction thereof, it shall grant the decree-holder a certificate to that effect stating the amount due to him on account of the decree and the amount due on account of fees under section 45.