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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Manipur - Subsection

Section 48(ii) in The Manipur (Hill Areas) District Councils Act, 1971

(ii)clause (xvii) of section 29 and the second proviso to sub-section (1) of section 47 have effect as if the words "in consultation with the Hill Areas Committee" had been omitted therefrom.