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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Manipur - Subsection

Section 24(3) in The Manipur Highways Act, 1979

(3)All such lands taken over by the highway authority as a result of the notification issued under Section (1), as are not already deemed to be crown property, shall be so deemed for purposes of Chapter V, and the provision of that chapter shall apply fully to such lands.