Section 10(4) in Manipur Municipality Ombudsman Act, 2013
(4)The Ombudsman shall not inquire Into matters relating to;(a)any matter in respect of which a formal and public enquiry has been ordered by Government;(b)any matter In respect of which a remedy Is available from the Tribunal for municipality;(c)any matter In respect of which an enquiry has been ordered under the Commission of inquiries Act, 1952 (Central Act 50 of 1952) or any matte- pending before a court;(d)any complaint tiled after the expiry of three years from the date on which the matte- complained against have taken place:Provided that the Ombudsman may entertain such complaint If the complainant satisfies that he had sufficient reason for net filing the complaint within the specified period.
