Section 126 in The Manipur Co-operative Societies Act, 1976
126. Section 8 of Act 32 of 1956 to apply to mortgages to land development banks subject to certain modifications.
- Section 8 of the Hindu Majority and Guardianship Act, 1956 (32 of 1956), shall apply to mortgages in favour of a land development bank subject to the modification that reference to the revenue officer or his nominee and the appeal against the order of the revenue officer or his nominee shall lie to the Deputy Commissioner.
