Section 86(1)(b) in The Manipur Municipalities Act,1994.

[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(1)(b) in The Manipur Municipalities Act,1994.

(b)by substituting therein with effect from the date, of succession or transfer, as the case may be, for the name of the owner of any, holding the 'name of any other person who has succeeded by transfer or otherwise, to the ownership of the holding, or

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Union of India - Subsection

Section 86(1)(b) in The Manipur Municipalities Act,1994.