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Citedby 1 docs
Emperor vs Bechardas Narotamdas Munshi on 30 March, 1930
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municipality act
[
Section 96
] [
Complete Act
]
Central Government Act
Section 96(5) in The Manipur Municipalities Act, 1994.
(5) If the committee orders that any valuation to which the application relates shall be reduced, brief reasons for such reduction shall be recorded.