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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Manipur - Subsection

Section 12(1)(c) in Manipur Rural Local Bodies Ombudsman Act, 2013

(c)other remedies are available to the complainant and it would be more beneficial for the complainant to avail of such remedies in view of the circumstances of the case, it may dispose of the complaint as rejected after recording its findings stating reason therefor, and communicate the same to the complainant.