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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Manipur - Subsection

Section 142(3) in Manipur Land Revenue and Land Reforms Act, 1960

(3)The list as approved or modified under sub-section (2) shall then be published in the Official Gazette and also in such other manner as may be prescribed and subject to the provisions of this Act, the list shall be final.