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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Mizoram - Subsection

Section 7(2) in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011

(2)In addition to the functions enumerated in sub-section (1), the Ombudsman may pass an interim order restraining the Village Council from doing anything detrimental to the interest of the complainant if it is satisfied that such loss or injury will be caused to the complainant due to the alleged act.