The Manipur Land Revenue and Land Reforms ( Fourth Amendment) Act, 1985

BILL NO. 5 OF 1985
THE MANIPUR LAND REVENUE AND 1;,AND REFORMS
(FOURTH AMENDMENT) Bwi, 1985
(As passed by the Legislative Assembly, Manipu 0)! 26-265)
BILL
Further to amend the Manipur Land Revenue and Land 1"<0forms Act,
1960 (No. 33 of 1960).
BE it enacted by the Legislature of Manipur' in the Thirty-sixth
Year of the Republic of India as follows :
1. (1) This Act may be called the Manipur Land Revenue Short title
and Land Reforms (Fourth Amendment) Act, 1985. and com- ‘
mencement.
(3) It shall COme into force at once.
2 In sub-section (2) of scztion l of the Manipur Land Revenue Amendment
and Land Reforms Act, 1960,. the full stop at the end of the Ofsectlonl.
proviso shall be substituted by colon and, thereafter, the following
proviSO shall be added, namely,—
“Provided further that section 15 shall not apply to the local
areas where the Maniput Public Premises (Eviction of Unauthorised
Occupants) Act, 1978 is, for the time being, applicable”. ‘

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