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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Manipur - Subsection

Section 19(1) in Manipur Land Revenue and Land Reforms Act, 1960

(1)The assessment of land revenue on any land shall be made or deemed to have been made with respect to the use of the land-
(a)for purposes of agriculture,
(b)for industrial or commercial purposes,
(c)as sites for dwelling houses, and
(d)for any other purpose.