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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Manipur - Subsection

Section 57(2)(c) in Manipur (Village Authorities in Hill Areas) Act, 1956

(c)the manner in which and the time within which claims and objections as to entries in electoral rolls may be preferred and the authority by whom such claims and objections may be decided;