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[Cites 0, Cited by 2] [Section 14] [Entire Act]

State of Manipur - Subsection

Section 14(1) in Manipur Land Revenue and Land Reforms Act, 1960

(1)The deputy commissioner may allot land belonging to the Government for agricultural purposes or for construction of dwelling houses, in accordance with such rules as may be made in this behalf under this Act; and such rules may provide for allotment of land to persons evicted under section 15.