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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Manipur - Subsection

Section 11(4) in Manipur Land Revenue and Land Reforms Act, 1960

(4)Any person aggrieved by an order made under sub-section (3) or in appeal or revision therefrom may institute a civil suit to contest the order within a period of six months from the date of such order, and the decision of the civil court shall be binding on the parties.