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[Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act]

State of Manipur - Subsection

Section 156(2)(d) in Manipur Land Revenue and Land Reforms Act, 1960

(d)the matters which may be determined under sub-section (1) of section 139 and the manner of determination of excess lands under this Part;