Section 23 — Dismissal of case for default.
The Manipur (Village Authorities in Hill Areas) Act, 1956
If in any case before a village court the complainant fails to appear on the day fixed, or if in the opinion of the court he shows negligence in prosecuting his case, the court may dismiss the case for default, and such order of dismissal shall operate as an acquittal.Open in Lexace · Ask the AI about this section
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