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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Manipur - Subsection

Section 3(2) in Manipur Land Revenue and Land Reforms Act, 1960

(2)The districts, sub-divisions and tehsils exiting at the commencement of this Act shall continue respectively to be the districts, sub-divisions and tehsils under this Act unless otherwise provided under sub-section (1).