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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Manipur - Subsection

Section 81(1) in Manipur Land Revenue and Land Reforms Act, 1960

(1)A revenue officer, while exercising power under this Act or any other law for the time being in force to inquire into or to decide any question arising for determination between the Government and any person or between parties to any proceedings, shall be a revenue court.