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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Manipur - Subsection

Section 11(1)(c) in Manipur Municipality 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 die circumstances of the case, it may dispose of the complaint as rejected after recording Its findings stating the reason therefore, and communicate the same to the complainant.