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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Manipur - Subsection

Section 17(2) in Manipur Rural Local Bodies Ombudsman Act, 2013

(2)Where the Ombudsman finds that the procedure or practice regarding the administration of Panchayat/District Council gives room for complaint, it may give suggestions to the State Government or the Panchayat/District Council relating to the measures for avoiding the recurrence of such complaint.