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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Manipur - Subsection

Section 12(2) in Manipur Municipality Ombudsman Act, 2013

(2)All cases, with regard to toe loss, wastage and misappropriation of any land of the municipality, pending before toe Government or any other authority and disposed of just before toe constitution of Ombudsman and the Ombudsman shall dispose of the cases In accordance with the provisions of tote Act