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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Manipur - Subsection

Section 51(2) in The Manipur Highways Act, 1979

(2)Unless the survey so notified is modified by a degree of a civil court under the provision of Section 52, the record the survey shall be conclusive proof that the boundaries as determined and recorded therein have been correctly determined and recorded therein have been correctly determined and recorded and shall not be questioned in any court of law.