Section 38(3)(c) in Manipur Land Revenue and Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Manipur - Subsection

Section 38(3)(c) in Manipur Land Revenue and Land Reforms Act, 1960

(c)where any improvement has been effected at any time in any holding held for the purpose of agriculture by or at the expense of the holder thereof, the fair assessment of such holding shall be fixed as if the improvement had not been made.

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State of Manipur - Subsection

Section 38(3)(c) in Manipur Land Revenue and Land Reforms Act, 1960