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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Manipur - Subsection

Section 11(2) in Manipur Land Revenue and Land Reforms Act, 1960

(2)Unless it is otherwise expressly provided in the terms of a grant made by the Government, the right to mines, minerals and mineral products shall vest in the Government, and it shall have all the powers necessary for the proper enjoyment of such rights.