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[Cites 0, Cited by 0] [Section 188] [Entire Act]

Union of India - Subsection

Section 188(1) in The Manipur Municipalities Act,1994.

(1)'Whenever any expenses incurred by the municipality are to be paid by the owners of any land as provided in section 187 the municipality may, if there be. more than one owner, apportion the said expenses among such of the owners as are known in such manner as the municipality may deem fit.