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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Manipur - Subsection

Section 87(1) in Manipur Land Revenue and Land Reforms Act, 1960

(1)If, on the date fixed for hearing a case or proceeding, a revenue officer finds that a summons or notice was not served on any party due to the failure of the opposite party to pay the requisite process fees for such service, the case or proceeding may be dismissed for default of payment of such process fees.