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[Cites 0, Cited by 0] [Section 108] [Entire Act]

Union of India - Subsection

Section 108(2) in The Manipur Municipalities Act,1994.

(2)The Deputy Commissioner, on being satisfied. that the sum mentioned in the application under sub-section (1) is due, shall proceed to recover it as soon as may be thereafter, as arrears of land revenue.