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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Manipur - Subsection

Section 15(2) in Manipur Land Revenue and Land Reforms Act, 1960

(2)Such trespasser shall also be liable by way of penalty to pay a sum which may extend to six times the annual assessment on such land as may be specified by the competent authority and such sum shall be recoverable in the same manner as an arrear of land revenue.