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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Manipur - Subsection

Section 53(1) in Manipur Land Revenue and Land Reforms Act, 1960

(1)The settlement of a boundary under this Chapter shall be determinative-
(a)of the proper position of the boundary line or boundary marks, and
(b)of the rights of the landholders on either side of the boundary fixed in respect of the land adjudged to appertain, or not to appertain, to their respective holdings.