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THE MANIPUR LAND REVENUE & LAND REFORMS (FOURTH AMENDMENT) ACT, 1985
THE MANIPUR LAND REVENUE & LAND REFORMS (FOURTH AMENDMENT) ACT, 1985
[Act No. 8 of 1985]
PREAMBLE
AN ACT Further to amend the Manipur Land Revenue and Land Reforms Act, 1960 (No. 33 of 1960).
BE it enacted by the Legislature of Manipur in the Thirty-sixth Year of the Republic of India as follows:
Section 1 - Short title and commencement
(1) This Act may be called the Manipur Land Revenue and Land Reforms (Fourth Amendment) Act, 1985.
(2) It shall come into force at once.
Section 2 - Amendment of section 1
In sub-section (2) of section 1 of the Manipur Land Revenue and Land Reforms Act, 1960, the full stop at the end of the proviso shall be substituted by colon and, thereafter, the following proviso shall be added, namely,--
"Provided further that section 15 shall not apply to the local areas where the Manipur Public Premises (Eviction of Unauthorised Occupants) Act, 1978 is, for the time being, applicable.".
