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[Cites 0, Cited by 0] [Section 133(2)] [Section 133] [Entire Act]

State of Manipur - Subsection

Section 133(2)(e) in Manipur Land Revenue and Land Reforms Act, 1960

(e)the form of applications to be made under this Part, the authorities to whom they may be made and the procedure to be followed by such authorities in disposing of the applications;