Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 65] [Entire Act] State of Manipur - Subsection Section 65(2) in Manipur Land Revenue and Land Reforms Act, 1960 (2)The deputy commissioner may also cause the right, title and interest of defaulter in any other immovable property to be similarly attached and sold.
