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 45] [Entire Act] State of Manipur - Subsection Section 45(4) in Manipur (Village Authorities in Hill Areas) Act, 1956 (4)Any amount realised under sub-section (2) or sub-section (3) shall be paid to the decree-holder.
