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 0] [Section 48] [Entire Act] State of Manipur - Subsection Section 48(1) in The Manipur Highways Act, 1979 (1)The Survey Office shall have power to determine and records as undisputed any boundary in respect of which no dispute is brought to his notice.
