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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Manipur - Subsection

Section 52(3)(ii) in The Chit Fund (Manipur) Rules, 1994

(ii)The order shall be proclaimed at some place on or adjacent to, such property by beat of drum or other customary mode, and a copy of the order shall be fixed on a conspicuous part of the property and upon a conspicuous part of the village chavdi, and where the property is land paying revenue to the State Government, also in the office of the Collector of the district and in the office of the Mamlatdar or Mahalkari or Tahsildar or any other revenue officer within whose jurisdiction the property is situated.