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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Manipur - Subsection

Section 20(2) in Manipur Land Revenue and Land Reforms Act, 1960

(2)Permission to divert may be refused by the competent authority only on the ground that the diversion is likely to cause a public nuisance or that it is not in the interest of the general public or that the holder is unable or unwilling to comply with the conditions that may be imposed under sub-section (3).