Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Manipur - Subsection Section 17(3) in The Manipur Highways Act, 1979 (3)On receipt of the claim under sub-section (2), the State Government shall transfer it for disposal to an officer exercising the powers of a Collector under the land Acquisition Act, 1894.
