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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(1)(f) in The Manipur Municipalities Act,1994.

(f)all land or other property transferred to the Nagar Panchayat or Council, as the case may by the Government or acquired by the Nagar Panchayat or Council as the case may be, by gift purchase or otherwise for local public purposes.