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Citedby 3 docs
Municipal Board vs Babu Ram Lal on 22 April, 1936
Madhuker G. E. Pankakar vs Jaswant Chobbildas Rajani & Ors on 23 March, 1976
Baroda Municipal Corporation vs Patel Dahyabhai Gordhanbhai And ... on 13 April, 1984
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municipality act
[
Section 96
] [
Complete Act
]
Central Government Act
Section 96(1) in The Manipur Municipalities Act, 1994.
(1) Every application presented under section 95 shall be heard and determined by a Committee consisting of not more than five members.