The Manipur (Village Authorities in Hill Areas) Act, 1956

[Act No. 80 of 1956]

[22nd December, 1956.]

Contents
Sections	Chaptericulars
Title	The Manipur (Village Authorities in Hill Areas) Act, 1956
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Constitution and functions of village authorities
3.	Constitution of Village Authorities
4.	Qualifications for membership of Village Authorities
5.	Disqualifications for membership of Village Authorities
6.	Term of office of members of Village Authorities
7.	Election of members of Village Authorities
8.	Power to remove members of Village Authorities
9.	Resignation of members
10.	Filling of causal vacancies
11.	Bar to interference by courts in election matters
12.	Election disputes
13.	Validation of acts and proceedings
14.	Incorporation of Village Authorities
15.	Control of Village Authorities by sub-divisional magistrate
16.	Functions of Village Authorities
17.	Obligation to assist Village Authorities
18.	Power of Chief Commissioner to call for records of Village Authorities, sub-divisional magistrate or Deputy Commissioner
19.	Constitution of village courts
20.	Jurisdiction of village courts in criminal cases
Chapter III	Administration of Justice by Village Authorities
21.	How cases may be instituted
22.	Power of village courts to dismiss or refuse to entertain complaint
23.	Dismissal of case for default
24.	Proceedings preliminary to trial
25.	Bar to appeal from the order of village courts, but power to order retrial
26.	Power of village courts to impose fine or to award compensation
27.	Power of village to release certain offenders after admonition or on probation of good conduct
28.	Power of village courts to permit compounding of offences
29.	Power to transfer criminal cases
30.	Jurisdiction of village courts in civil cases
31.	Certain suits not to be tried by village courts
32.	Local limits of jurisdiction of village courts
33.	How suits may be instituted
34.	Suits barred by limitation are not triable by village courts
35.	Dismissal of suits for default
36.	Summons to defendants to appear and answer
37.	Ex parte decision
38.	No order to be set aside without notice to opposite partyb
39.	Power of village courts to determine necessary parties
40.	Certain suits not to be tried by village courts
41.	Decision of village courts
42.	Instalments
43.	Decision of village court to be final; but power to order retrial
44.	Death of parties
45.	Fees
46.	Execution of decree
47.	Limitation for execution of decree or order
48.	Procedure before village courts
49.	Persons who are to preside over village courts
50.	Village courts not to try any case or suiting in which the Village authority or any member thereof is interested
51.	Attendance of witnesses
52.	Appearance of parties before village courts
53.	Appearance of women
54.	Realisation of fees, fines, etc
55.	Registers and records
56.	Language of village courts
Chapter IV	Miscellaneous
57.	Power to make rules
58.	Repeal and savings
The Schedule	Offences triable by a village court