Section 93(2)(c) in Manipur Land Revenue and Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Manipur - Subsection

Section 93(2)(c) in Manipur Land Revenue and Land Reforms Act, 1960

(c)if such an order is passed under clause (d) of sub-section (1), to the director of settlement and land records or to a revenue officer notified by the Administrator in the Official Gazette to be the second appellate authority; and

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State of Manipur - Subsection

Section 93(2)(c) in Manipur Land Revenue and Land Reforms Act, 1960