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Section 22 — Original jurisdiction of courts of subordinate judges and munsiffs.

The Manipur (Courts) Act, 1955
The jurisdiction in original civil suits as regards the value to be exercised by a subordinate judge or a munsiff shall be determined by the Chief Commissioner in such manner as he thinks fit, after consultation with the Judicial Commissioner: Provided that in no case shall the jurisdiction of a munsiffbe without limit.
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