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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Manipur - Subsection

Section 35(2) in The Manipur Highways Act, 1979

(2)A person who has exercised his option under sub-section (1) may at any time after giving six months notice of his intention so to do, redeem the charge of paying the assessed amount of betterment tax or such part of it as may have been outstanding against him at the time he execute the agreement under sub-section (1).