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[Cites 0, Cited by 1] [Section 48] [Entire Act]

State of Manipur - Subsection

Section 48(a) in Manipur Land Revenue and Land Reforms Act, 1960

(a)any revenue officer may, for the purpose of preparing or revising any map or plan required for or in connection with any record or register under this Chapter, exercise any of the powers of the survey officer under section 27 except the power of assessing the cost of hired labour; and