Section 28 — Survey numbers and villages.
The Manipur Land Revenue and Land Reforms Act, 1960
Subject to the rules made in this behalf under this Act, the survey officer may-- (a) divide the lands to which the revenue survey extends into survey numbers and group the survey numbers into villages; and (b) recognise the existing survey numbers, reconstitute them or form new survey numbers.Open in Lexace · Ask the AI about this section
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