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 88] [Entire Act] State of Manipur - Subsection Section 88(2) in Manipur Land Revenue and Land Reforms Act, 1960 (2)The date and place of an adjourned hearing shall be intimated at the time of the adjournment to such of the parties and witnesses as are present.
