Section 77 — Application of proceeds of sale.
The Manipur Land Revenue and Land Reforms Act, 1960
The proceeds of the sale of any property under this Chapter shall be applied in defraying the expenses of the sale which shall be determined in the prescribed manner and the balance shall be applied to the payment of the arrears on account of which the sale was held and the surplus, if any, shall be paid to the person whose property has been sold.Open in Lexace · Ask the AI about this section
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