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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Manipur - Subsection

Section 73(b) in Manipur Land Revenue and Land Reforms Act, 1960

(b)on his depositing in the deputy commissioner's office the amount of the arrear specified in the proclamation of sale, the cost of the sale and for payment to the purchaser a sum equal to five per cent. of the purchase money.