LexSection 33 — How suits may be instituted.
The Manipur (Village Authorities in Hill Areas) Act, 1956
(1) A suit before a village court may be instituted by a petition made orally or in writing, and if the petition, is made orally, the court shall record such particulars as may be prescribed. (2) The plaintiff on instituting his suit shall state the value of the claim.Open in Lexace · Ask the AI about this section