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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of Manipur - Subsection

Section 115(2) in Manipur Land Revenue and Land Reforms Act, 1960

(2)On receipt of such application, the competent authority shall, after giving notice to the other party, determine the money rent payable for the land in accordance with the following provisions but not exceeding the maximum rent specified in section 112.