Section 16 — Liability of land to land revenue.
The Manipur Land Revenue and Land Reforms Act, 1960
(1) All lands, to whatever purpose applied, are liable to payment of land revenue to the Government. (2) The Administrator may exempt any land from the liability to such payment by means of a special grant or contract or in accordance with any law for the time being in force or the rules made under this Act.Open in Lexace · Ask the AI about this section
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