Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 38] [Entire Act] Union of India - Section Section 5 in The Manipur Municipalities Act,1994. 5. Erection and maintenance of boundary marks. -Every municipality shall cause to be erected and set up and maintain boundary marks defining the limits of the area subject too its authority rity as set out by the notification.
