Section 70 — Sale not to be excessive.
The Manipur Land Revenue and Land Reforms Act, 1960
Every sale of property, movable or immovable, under the provisions of this Chapter shall, as far as may be practicable, be proportionate to the amount of the arrear of land revenue to be recovered together with the interest thereon and the expenses of attachment and sale.Open in Lexace · Ask the AI about this section
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