Section 17(1) in Manipur Rural Local Bodies Ombudsman Act, 2013
(1)The Ombudsman may consider and dispose of complaints other than those involving criminal offences, in the following manner, -(a)award compensation to a citizen in care of loss or grievance;(b)order the recovery of loss caused to the Panchayat/District Council from the person responsible;(c)order the supply of omission or rectification of defects due to inaction;(d)order the recovery of loss from the accused failing which, order realisation through revenue recovery proceedings;(e)order other necessary remedial measures considering the facts and circumstances of the case
