Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 86] [Entire Act] Union of India - Subsection Section 86(3) in The Manipur Municipalities Act,1994. (3)Every alteration made under sub-section (1) in the assessment register shall be signed by the Chairperson or the Vice-Chairperson.
