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[Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act]

State of Manipur - Subsection

Section 156(2)(f) in Manipur Land Revenue and Land Reforms Act, 1960

(f)the period within which an application for registration of excess land may be made under the proviso to sub-section (4) of section 141;