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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Manipur - Subsection

Section 2(5)(ii) in Manipur Municipality Ombudsman Act, 2013

(ii)there is willful negligence or delay in taking such action, or the administrative procedure or method regulating such action which cause undue delay and includes the action leading to loss or waste or misuse of fond by malfeasance or misfeasance.