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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Manipur - Subsection

Section 13(2) in Manipur Rural Local Bodies Ombudsman Act, 2013

(2)All cases, with regard to the loss, and misappropriation of any land of the Panchayat/District Council, pending before the State Government or any other authority and disposed of just before the constitution of Ombudsman, the Ombudsman shall dispose of the cases in accordance with the provisions of this Act