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State of Manipur - Section

Section 23 in Manipur (Village Authorities in Hill Areas) Act, 1956

23. Dismissal of case for default.

- If in any case before a village court the complainant fails to appear on the day fixed, or if in the opinion of the court he shows negligence in prosecuting his case, the court may dismiss the case for default, and such order of dismissal shall operate as an acquittal.