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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Manipur - Subsection

Section 41(1) in Manipur Land Revenue and Land Reforms Act, 1960

(1)The powers and duties exercisable by the officers referred to in section 6 may also be exercised, during the term of settlement, by the deputy commissioner or such other revenue officer as may be specified by the Administrator for the purpose by notification in the Official Gazette.