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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Manipur - Subsection

Section 8(3) in Manipur Municipality Ombudsman Act, 2013

(3)Where the allegation contained in a complaint is about the loss or waste or misapplication of the fund of the municipality or in respect of the loss or Inconvenience caused to a citizen, the Ombudsman may, during enquiry, collect evidence, determine the loss and direct hi its order the amount to be realized from the person responsible.