Section 82 — Place of hearing.
The Manipur Land Revenue and Land Reforms Act, 1960
Except for reasons to be recorded in writing, no revenue officer shall inquire into or hear any case at any place outside the local limits of his jurisdiction: Provided that a sub-divisional officer may inquire into or hear any case at the headquarters of the district to which he is appointed.Open in Lexace · Ask the AI about this section