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

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State of Manipur - Subsection

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

(c)it shall give immediate information to the sub-divisional magistrate of every unnatural, suspicious or sudden death which may occur, and of any heinous offence which may be committed, within the local limits of its jurisdiction and shall keep the sub-divisional magistrate informed of all disputes which are likely to lead to a riot or serious affray; and

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State of Manipur - Subsection

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