Section 24 — Definitions of “revenue survey”, “settlement” and “term of settlement”.
The Manipur Land Revenue and Land Reforms Act, 1960
The operations carried out in accordance with the provisions of this Chapter in order to determine or revise the land revenue payable on lands in any local area called a "revenue survey", the results of the operations are called a "settlement" and the period during which such results are to be in force is called the "term of settlement".Open in Lexace · Ask the AI about this section
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