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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Manipur - Subsection

Section 99(3) in Manipur Land Revenue and Land Reforms Act, 1960

(3)Objections to the accrual of rights under sub-section (1) may be filed before the competent authority within such time and in such form and manner as may be prescribed by any person who has interest or claims to have an interest in the land either in his individual capacity or as a member of the village or community.