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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Manipur - Subsection

Section 42(9) in The Manipur Highways Act, 1979

(9)Where compensation is payable under sub-section (7), then claimant shall, within 3 months of the closing of the highway or part, make to the State Government his claim for compensation and such claim shall be disposed of in accordance with the provisions of Sections 17 (3) and 18 (1).