Section 86(1)(e) in The Manipur Municipalities Act,1994.

[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(1)(e) in The Manipur Municipalities Act,1994.

(e)by reducing, upon the,application of the owner the valuation of any holding which has been wholly or partly demolished or destroyed, or the value, of which has diminished from any cause beyond the control of the owner, or

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Union of India - Subsection

Section 86(1)(e) in The Manipur Municipalities Act,1994.