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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Manipur - Subsection

Section 21(2) in The Manipur Highways Act, 1979

(2)The notice shall specify the land encroached upon and the time limit within such encroachment shall be removed and shall also state that failure to comply within the prescribed period shall render the person liable to prosecution and also to summary eviction.