Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Manipur - Subsection Section 2(2) in The Manipur Highways Act, 1979 (2)"betterment when applied to land" means the increase in the value of any land arising from the execution in its vicinity of a highway development scheme at public expense.
