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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Manipur - Subsection

Section 16(2) in Manipur Ropeways Act, 2015

(2)When disposing of an application under sub-section (1), the Deputy Commissioner shall award to the person interested such compensation as the Deputy Commissioner may recover such amount from the promoter as if it were arrear of land revenue.Chapter-VII Appeals