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[Cites 0, Cited by 1] [Section 46] [Entire Act]

State of Manipur - Subsection

Section 46(5) in Manipur Land Revenue and Land Reforms Act, 1960

(5)The objections made under sub-section (4) shall be decided on the basis of possession by the competent authority and orders disposing of objections entered in the register of disputed cases shall be recorded in the register of mutations by the competent authority.