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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Manipur - Subsection

Section 45(1) in Manipur (Village Authorities in Hill Areas) Act, 1956

(1)In all suits instituted in a village court a fee of one anna in the rupee shall be payable in advance by the plaintiff on the amount of the claim upto fifty rupees, and of half anna for every rupee of the claim above fifty rupees, and such fees shall not be paid to either party.