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State of Manipur - Section

Section 8 in Manipur Land Revenue and Land Reforms Act, 1960

8. Combination of offices.

- It shall be lawful for the Administrator to appoint one and the same person to any two or more of the offices provided for in this Chapter, to make any appointment by virtue of office and also to confer on any officer of the Government all or any of the powers and duties of any of the revenue officers including the deputy commissioner.