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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Manipur - Subsection

Section 142(2) in Manipur Land Revenue and Land Reforms Act, 1960

(2)The deputy commissioner or any other officer authorised in this behalf by the Administrator may, after considering the objections and after giving the objector or his representatives an opportunity of being heard in the matter, approve or modify the list.