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[Cites 0, Cited by 4] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Manipur Municipalities Act,1994.

(2)All money due to the municipality, immediately before the date of such exclusion on account of tax, toll, fee, rate or otherwise may in respect of the areas so excluded be recovered by the municipality as if such area has not been excluded.