Section 99(2)(iii) in Manipur Land Revenue and Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

State of Manipur - Subsection

Section 99(2)(iii) in Manipur Land Revenue and Land Reforms Act, 1960

(iii)have been used at any time during the five years immediately preceding the commencement of this Act for any public, community or village purpose, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Manipur - Subsection

Section 99(2)(iii) in Manipur Land Revenue and Land Reforms Act, 1960