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State of Manipur - Section

Section 17 in The Manipur (Hill Areas) District Councils Act, 1971

17. Procedure to be followed by the District Judge.-

The procedure provided in the Code of Civil Procedure, 1908 (5 of 1908) in regard to suits shall be followed by the court of the District Judge, as far as it can be made applicable, in the trial and disposal of an election petition under this Act.