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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Manipur - Subsection

Section 3(1) in Manipur Land Revenue and Land Reforms Act, 1960

(1)The Administrator may, with the previous concurrence of the Government, by notification in the Official Gazette, divide the territories to which this Act extends into one or more districts, and may similarly divide any district into sub-divisions and tehsils, and may alter the limits of, or abolish, any district, sub-division or tehsil.