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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Manipur - Subsection

Section 84(3) in The Manipur Panchayati Raj Act, 1994

(3)The Government may make orders as to costs of inquiries made under sub-section (1) and as to the parties by whom and the funds out of which they shall be paid and such order may, on the application of the Commissioner or of any person named therein be executed as if it were a decree of a Civil Court.