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[Cites 0, Cited by 2] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(2) in The Manipur Municipalities Act,1994.

(2)in the event of we death of the person in whom Such title vests, the person to whom as heir or otherwise, the title of the' deceased is transferred by descent or demise, shall within one year, from the death of the deceased, give notice in writing of such succession to the municipality.