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The Manipur Town and Country Planning (Fourth Amendment) Act, 1989

Manipur · state statute
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THE MANIPUR TOWN AND COUNTRY PLANNING(FOURTH
AMENDMENT) mm: 1989
M
Am
mm
further to amend the Manipur Town and Country Planning Act, 1975 (ManipurAct, 11 af 1975).
BE it enacted by the Legislature of Manipur in the Fortieth Year of theRepublic of India as follows:
1. Short title & commencoment.β€”(1) This Act may be called the ManipurTown and Country Planning (Fourth Amendment) Act, 1989.
(2) It shall come into force at once.
2. Amendment of section 18.β€”In sub-section (2) of section 18 of the ManipurTown and Couutry Planning Act, 1975, the first and the second provisosshall be omitted and the colon occurring at the end shall be substituted byfull stop.

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