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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Manipur - Subsection

Section 35(4) in The Manipur (Hill Areas) District Councils Act, 1971

(4)If no objection is sent within the said period of thirty days or if the objections received are deemed insufficient, the Council may submit its proposals to the Administrator with the objections, if any, and its decision thereon.