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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Manipur - Subsection

Section 19(2) in Manipur Land Revenue and Land Reforms Act, 1960

(2)Where land assessed for use for any one purpose is diverted to any other purpose, the land revenue payable upon such land shall, notwithstanding that the term for which the assessment may have been fixed has not expired, be liable to be altered and assessed at a different rate in accordance with rules made under this Act.