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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Manipur - Subsection

Section 75(1) in Manipur Land Revenue and Land Reforms Act, 1960

(1)The deputy commissioner shall order the refund and payment to the purchaser, of-
(a)the amounts deposited by him under section 71; and
(b)the sum equal to 5 per cent. of the purchase money deposited under clause (b) of section 73; if the sale is not confirmed or is set aside.