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 37] [Entire Act] State of Manipur - Subsection Section 37(1) in Manipur Land Revenue and Land Reforms Act, 1960 (1)When the table of revenue-rates for any area has been finally published, the rates specified therein shall remain in force for a period of thirty years.
