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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Manipur - Subsection

Section 48(b) in Manipur Land Revenue and Land Reforms Act, 1960

(b)any revenue officer not below the rank of sub-divisional officer may assess the cost of the preparation or revision of such maps or plans and all expenses incidental thereto and such of costs and expenses shall be recoverable in the same manner as an arrear of land revenue.