Section 14(1) in Manipur Municipality Ombudsman Act, 2013
(1)The Ombudsman may consider and dispose of complaints other than those Involving criminal offences, in toe following manner, -(a)award of compensation, to a citizen in case of loss or grievance;(b)order the recovery of loss caused to the local government institution from the person responsible;(c)order the supply of admission or rectification of defects due to Inaction;(d)order the recovery of toss from toe accused falling which, order realisation through Revenue Recovery Proceedings;(e)order other necessary remedial measures considering the facts and circumstances of toe case.
