Section 9(3) in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011
(3)Where the allegation contained in a complaint is about the loss or waste or misappropriation of the fund of the Village Council or in respect of the loss or inconvenience caused to a citizen, the Ombudsman may, during enquiry, collect evidence, determine the loss and direct in its order the amount to be realized from the person responsible.
