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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Manipur - Subsection

Section 33(1) in Manipur (Village Authorities in Hill Areas) Act, 1956

(1)A suit before a village court may be instituted by a petition made orally or in writing, and if the petition, is made orally, the court shall record such particulars as may be prescribed.