Section 2(1)(f) in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011

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State of Mizoram - Subsection

Section 2(1)(f) in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011

(f)'Maladministration' means action taken or purported to have been taken in the exercise of administrative function in any case, -

(i)Where such action, administrative procedure or practice governing such action involves injustice, oppression, discrimination or nepotism and will result in illegitimate gain or loss or in denying deserving benefits; or

(ii)Where there is will ful negligence or delay in taking such action, or the administrative procedure or method regulating such action will cause undue delay and includes the action leading to loss or waste or misuse of fund by malfeasance or misfeasance.

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State of Mizoram - Subsection

Section 2(1)(f) in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011