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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Manipur - Subsection

Section 31(2) in The Manipur Highways Act, 1979

(2)Such area as may be acquired under sub-section (1) shall be properly laid out by the Board, the necessary improvement effected and sites assigned sold or leased to the public for a specified period not exceeding 99 years, for construction according to approve plans.