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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Manipur - Subsection

Section 37(2)(a) in Manipur Land Revenue and Land Reforms Act, 1960

(a)revenue-rates may be altered or revised in any year after the expiry of every ten years from the date on which the table of revenue-rates was introduced, in such manner and to such extent as may be prescribed;