Section 2(e) in Manipur Public Servants' Personal Liability Act, 2006
(e)"liability" means the lability for payment of salary, wages, allowances, leave salary, leave encasement, medical benefits and other service entitlements, pension, gratuity, family pension, special pension and other retirement benefits, grant-in-aid, compensation for land, buildings, damages, Injury & death, payment of bills, works, and supply orders from the Consolidated Fund of the State and the Public Account of the State or the Fund of the agencies set up by the Government;
