Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Manipur - Section Section 20 in The Manipur (Courts) Act, 1955 20. District Court to be principal Court of original jurisdiction. - The District Court shall be the principal Court of original jurisdiction in the district.
