Section 93(1)(d) in Manipur Land Revenue and Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of Manipur - Subsection

Section 93(1)(d) in Manipur Land Revenue and Land Reforms Act, 1960

(d)if such an order is passed by an assistant survey and settlement officer, to the survey and settlement officer or to a revenue officer notified by the Administrator in the Official Gazette to be the appellate authority; and

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State of Manipur - Subsection

Section 93(1)(d) in Manipur Land Revenue and Land Reforms Act, 1960