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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Manipur - Subsection

Section 5(2) in The Manipur Highways Act, 1979

(2)The highway authority or the authorised official shall at the time of such entry, pay or tender payment for all necessary damage to be done as aforesaid, and in case of dispute as to the sufficiency of the amount so paid or tendered, shall at once refer the dispute to the decision of the collector or other Chief Revenue Officer, of the district, and such decision shall be final.