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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Manipur - Subsection

Section 96(2) in Manipur Land Revenue and Land Reforms Act, 1960

(2)No order affecting any question of right between private persons shall be reviewed except on the application of a party to the proceedings or except after notice to the other party, and no application for review of such order shall be entertained unless it is made within ninety days from the date of the order.