Section 22(2) in Manipur (Village Authorities in Hill Areas) Act, 1956
(2)If at any time it appears to the village court-(a)that it has no jurisdiction to cry the case, or(b)that the offence is one for which the sentence which the court is competent to pass would be inadequate, or(c)that the case is one which should not be tried by the court, it shall direct the complainant to the proper court.
