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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Manipur - Subsection

Section 7(2) in Manipur Rural Local Bodies Ombudsman Act, 2013

(2)In addition to the functions enumerated in sub-section (1), the Ombudsman may pass an Interim order restraining the Panchayat/District Council from doing anything detrimental to the interest of the complainant if it is satisfied that much loss or injury will be caused to the complainant due to the alleged act.