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State of Manipur - Section

Section 48 in The Manipur Highways Act, 1979

48. Power of survey officer to determine and record undisputed boundary.

(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.
(2)Notice of every decision of the Survey Officer under sub- section (1) shall be given in the prescribed manner to the registered holders of the land the boundaries of which may be affected by the decision and also to the highway concerned.