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

State of Manipur - Subsection

Section 87(2) in Manipur Land Revenue and Land Reforms Act, 1960

(2)If any party to a case or proceeding before a revenue officer does not appear on the date fixed for hearing, the case or proceeding may be heard and determined in his absence or may be dismissed for default.