Section 16(1)(b) in Manipur (Village Authorities in Hill Areas) Act, 1956

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State of Manipur - Subsection

Section 16(1)(b) in Manipur (Village Authorities in Hill Areas) Act, 1956

(b)it shall cause to be arrested without any order from a magistrate and without a warrant-

(i)any person who is a vagrant or commits a heinous offence or who has been concerned in any such offence or against whom a reasonable complaint has been made or credible information has been received or a reasonable suspicion exists of his having been so concerned,

(ii)any person against whom a hue and cry has been raised on the ground of his having been concerned in any heinous offence, whether such offence has been or is being committed within its jurisdiction or outside it,

(iii)any person for whose arrest a requisition has been received from a police officer; provided that the requisition specifies the person to be arrested and the offence or other cause for which the arrest is to be made or it appears therefrom that the person might lawfully be arrested without a warrant by the officer who issued the requisition,

(iv)any person designing to commit any heinous offence of which the Village Authority has knowledge, if the commission of offence cannot otherwise be prevented,

(v)any person who obstructs the Village Authority in the performance of its functions under this Act or rules made thereunder or a police officer while in the execution of his duty, and

(vi)any person who has escaped, or attempts to escape, from lawful custody:

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State of Manipur - Subsection

Section 16(1)(b) in Manipur (Village Authorities in Hill Areas) Act, 1956