Section 2(c) in Manipur (Village Authorities in Hill Areas) Act, 1956
(c)"heinous offence" means-(i)any of the following offences punishable under the Indian Penal Code (45 of 1860), that is to say, any offence under Chapter VI, rioting, any offence under Chapter XII, murder, culpable homicide not amounting to murder, grievous hurt, kidnapping or abducting in order to subject a person to slavery, buying or disposing of any person as a slave, habitual dealing in slaves, rape, robbery, dacoity, mischief by fire or explosive substance, and house breaking;(ii)any offence punishable under the Indian Arms Act, 1878 (11 of 1878);
