LexSection 19 — Constitution of village courts.
The Manipur (Village Authorities in Hill Areas) Act, 1956
Whenever a Village Authority has been constituted for any village, the Chief Commissioner may, by notification in the Official Gazette, appoint any two or more of the members of the Village Authority to be a village court during their term of office as members of the Village Authority.Open in Lexace · Ask the AI about this section