Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Manipur - Subsection Section 21(1) in Manipur (Village Authorities in Hill Areas) Act, 1956 (1)A case before a village court may be instituted by a complaint, made orally or in writing, to a member of the village court.
