Section 46(4) in Manipur Land Revenue and Land Reforms Act, 1960
(4)Should any objection to any entry made under sub-section (3) in the register of mutations be made either orally or in writing to the competent authority, the particulars shall be entered in the register of disputed cases and the competent authority shall at once give a written acknowledgement in the prescribed form for the objection to the person making it.
