The Manipur Land Revenue and Land Reforms (Amendment) Act, 1975

THE MANIPUR LAND REVENUE AND LAND REFORMS
(AMENDMENT) ACT, 1975
(Manipur Act No. 13 of 1976)
An
Act
further to amend the Manipur Land Revenue and Land Reforms Act, 1 960 so as to
bring it in the line with the changing socio—economz‘c condition of the people of Manipur
and to create an egalitarian society in the State.
BE it enacted by the Legislature of Manipur in the Twenty—seventh Year of the Republic
of India as follows:—
1. (1) This Act may be called the Manipur Land Revenue and Land Reforms
(Amendment) Act, 1975.
(2) It shall come into force on such’ date as the Government may, by notification in the
Official Gazette, "appoint and different dates may be appointed for different provisions of this
Act.
(3)
, In section 1 of the Principal Act, for the “full-stop” occurring at the end of sub—
section (2), a “colon” shall be substituted and thereafter the following proviso shall be added,
namely,—
“Provided that the State Government may, by notification in the oflicial Gazette extend the
whole or any part or any Section of this Act to any of the hill areas of Manipur also as may be
specified in such notification.”
2. In this Act, “Principal Act” means the Manipur Land Revenue and Land Reforms
Act, 1960 (Central Act No. 33 of 1960) as amended on the 21st January, 1972, by the
Manipur (Adaptation of Laws) Order, 1972, and as further amended on the same date by
Order No. 3/9/72-Act/L ofthe Governor of Manipur.
3. In section 2 of the Pricipal Act~
(a) clause (a) shall be omitted;
(b) in clause (0), for the words and figures “2.50 acres”, the words “one hectare” shall
be substituted;
(0) in clause (h), for the words and figures “7.5 acres”, the words “three hectares” shall
be substituted;
‘
(d) in clause (i), for the words “Central Government” the words “State Government”
shall be substituted;
(e) in the existing clause (t), after putting acomma after the words “Agricultural
workers” the word “ex-servicemen” shall be inserted;
Short title ‘&
commence-
ment.
Definition.
Amendment
of section 2.

Amendment
of section 4.
Amendment
of section 7.
Amendment
of section 9.
Amendment
of section
1 2.
Insertion of
section 13A.
-2-
I
(t) in clause (v), the words “or under the system generally known as ‘bhag’, ‘adhi or
barga’
”
shall be omitted;
(g) After clause (V), the following clause shall be inserted as clause (vv), namely—
“(vv) ‘Tribunal’ means any officer appinted by the State Government to be the
Tribunal for the purpose of this A and any other law for the time being in
force in the State of Manipur._”
4. In section 4 of the Principal Act, for the clauses (a) to (k), the following clauses
shall be substituted, namely—
“(21) Revenue Commissioner;
(b) Deputy Commissioner;
(c) Additional Deputy Comissioner;
(d) Director of Settlement and Land Records;
(e) Sub-Divisional Officers;
(t) ExtraAssistant Commissioners;
(g) Survey and Settlement Officers;
(11) Assistant Survey and Settlement Officers;
(1) Sub—Deputy Collectors;
(3) Revenue Inspectors;
(k) Supervisor Kanangos;
(l) Jilladars;
(m) Mandols; and
'
(n) Such other village officers as may be appointed by order made under this Act,”.
5. The existing section 7 of the Principal Act shall be renumbered as sub-section (1)
thereof andin sub— section (1) as so renumbered for the words “State Government”, the words
“revenue commissioner” shall be substituted and the following shall be inserted as sub-section (2)
after sub—section (1) so renumbered, namely—
“(2) All Revenue Officers in the Settlement Department shall be subordinate to the
Director of Settlement and Land Records,”.
6. In section 9 of the Principal Act for the words “and village accountants” the words
“supervisor Kanangos, Zilladars, mandols” shall be substituted.
7. In section 12 of the Prmcrpal Act, for sub—section (2), the following sub—section
shall be substituted namely——
“(2) All trees or other natural products growing on or by the side of any public road or
path vest in the Government,”
8. After section 13 of the Principal Act, the following section 13A shall be inserted,
namely—
.
mm to 13A (1) The Deputy Commissionerwiththeprevious sanctionof the State Government,
fishfiries may by notification publishedin the prescribed manner declare any collection ofwater,
running or still, to be a fishery, and no rightin any fishery so declared shall be deemed
to have been acquired by any person or group of persons, either before or after the
commencement of this Act, except as provided in the rules flamed under sub—section (2).

(2)
-3-
The State Government may, without prejudice to the generality ofthe provisions of
section 98, make rules for carrying out the purposes of this section and such rules shall be
published in the Official Gazette,”.
'
9.’ In sections 17 and 18 of the Principal Act for the words, “one acre” wherever they Amendment
occur, the words ‘two—fifihs of ahectare” shall be substituted. 2; SE?“
10. In section 26 of the Principal Act, for the word
“
e” occurring in the second line, Amendment
the word “it” shall be substituted, and the Words “with the approval of the Government,”
“seem“
'
occurring in the second and third line shall be deleted.
ll.
26.
In section 34 of the Principal Act, for sub—section (1), the following shall be Amendment
substituted, namely—
of section
34.
“(1) The Government may confirm, with modification, ifany, the table of revenue
rates submitted by the settlement ofiicer,”.
12. In section 37 of the Principal Act, for clause (b) of sub—section (2) thereof, the Amendment
following shall be substituted, namely—
of section
37.
“(b) The Government may extend the term of settlement if the circumstances of
a local area be such that afresh determination of the revenue rate may be inexpedient:
.
“Provided that the term of settlement so extended shall in nocase exceed the
.
period of tenyears,?’.
13. In section 38, for the full-stop at the end of sub—section (1) thereof a colon shall be Amendment
substituted, and thereafier the following proviso shall be inserted, namely—
\
~
32590110“
Provided that the revenue of any holding, irrespective of its size shall not be less
than rupees two3’
14. Section 44 of the Principal Act shall be omitted.
Omission of
section 44.
15. In section 46 Of the Principal ACt,
Amendment
_
.
‘
of section 46.
(l) _
in sub—section (2), for the word “mortgage” occurring in the second line, the word
“exchange” shall be substituted;
(2) in sub—section (5) for the ‘full-stop’ at the end a ‘colon’ shall be substituted, and
there after, the following proviso shall be inserted, namely—
“Provided that aperson, who does not acquire any right under sub-section (2) orby
mortgage or lease, shall not make objection on the basis of possession.”
l6.
namely—
After Chapter V of the Principal Act, thefollowing Chapter V—A shall be inserted, 18:6“!!sz
.
apter
-
.

Definitions.
Petition for
partition.
Partition in
accordance
with finding
of civil
court.
-4-
“CHAPTER V—A
'
PARTITION
51A. For the purposes of this Chapter,
(a) ‘Fragment’ means aholding of less than one hectare of land in area;
03) ‘holding’ means the aggregate area of land held by a person as a landowner;
(c) “land’ as distinct from the definition given in section 13 5, includes land used
for non-agricultural purposes;
(d) ‘partition’ means the division of a holding into two or more such holdings
each separately liable for the revenue assessed thereon.
Sl—B.(l) (A landowner may at any time, by applying in writing to the Deputy
Commissioner, claim partition of the holding.
(2) On receipt of such an application the Deputy Commissioner shall serve notice on all
such recorded landowner of the land as have notjoined in the application, requiring them to raise
objections, if any, within aprescribed period:
Provided that the Deputy Commissioner may, if he thinks it necessary, publish a
proclamation as may be prescribed.
(3) Ifany objection preferred under sub—section (2) raises any question of title which
has not been already determined by a court of competent jurisdiction, the Deputy
Commissioner shall stay the proceedings for such time as, in his opinion, is sufficient to admit of
a suit being instituted in the civil court of the objection.
(4) The Deputy Commissioner staying the proceeding under sub-section (3) shall make
an order requiring the objector, or, iffor any reason he deems it more equitable, the applicant, to
institute such a suit not being instituted within thattime, may disallow the objection, or dismiss the
application, as the case may be.
(5) Ifthe objection preferred under sub—section (2) does not raise any question of title,
the Deputy Commissioner shall dispose of it himself; unless for any reason he thinks it fit to
require that it be submitted to a civil court for adjudication, in which event the provisions of
sub-section (3) and sub—section (4) shall apply to the objection.
5 l—C. The Deputy Commissioner shall be guided by the decision of the civil court of
competentjurisdiction on the question of title, and the proceedings stayed under sub-section (3)
and sub—section (5) of section 5 l -B shall be disposed of when the decision of the civil court is
communicated to the Sub-Deputy Collector by an interested party and after notice has been
given to the other parties.

-5-
51 -D. The prowsrons of this Chapter shallinrelation to holdings unused for agricultural Restriction
purposes, be subject to section 153, section 154 and section 155 for prevention of
0“ pamwn‘
Fragmentation.
5 l -E. (1) Where there are no lands held111 common, the lands held1n severalty by the
1pplicant for partition shall be declared a separate holding and shall be separately assessed to
and revenue.
(2) Where some of the lands are held in common, the Sub-Deputy Collector shall
make such division as may secure to the applicant his fair portion of common lands falling by the
)artition to the share of the applicant shall be added to the land held by him in severalty, and the
ngregate thus formed
shall
be declared a separate holding and shall be separately assessed to
and revenue.
(3) Where all the lands are held in common, the Deputy Comissioner shall make such a
)artition as may secure to the applicant his fair share of the holding, and the land allotted to him
hall be declared a separate holding and shall be separately assessed to land revenue:
Provided thatinmaking partition under this section the Deputy Commissioner shall give
ffect to any transfer of lands held1n severally, forming part of the holding, agreed to by the
varties and made before the order for partition
5 1 -F. If, in making a partition, it is necessary to include in the holding assigned to one
hare the land occupied by a dwelling house, or other buildings, of permanent nature, in
1ossession of another co— s—harer, that other co-s—harer shall be allowed to retain in with any
luilding thereon on condition of his paying a reasonable ground-rent for1t to the Sharerinwhose
uortion it may fall
5 1 -G. (1) Places ofworship and burial grounds, held in commonprevious to the order
1f partition of aholding, shall continue to be so held, unless the parties otherwise agree among
iemselves.
(2) In cases where the parties agree among themselves they shall state in writing the
greement into which they have entered, and their statement shall be filed with the record.
51 —H (1)Tanks, wells, water courses and embankments shall be
considered
as attached
3 land for the benefit of which they wereoriginally made.
-
(2) Where from the extend, situation or contruction of any such work, it is found
.ecessary that it should continue to be the joint property of landowners to two or more of the
Oldings in which the holding is divided, the Deputy Commissioner shall determine the extent to
vhich the landowners of each holding may make use of the work, and the proportion of the
barges for repairs to be home by them respectively, and the manner in which the profits, if any,
erived from the work, are to be divided
Partition of
land held in
severalty or
in common.
Special
provisions
for
buildings.
Special
provisions
for places
of worship
& burial
grounds.
Special
provisions
for tanks,
well water
courses and
embank-
ments.

-6-
Stay of .
51—1. If at any stage of the proceedings notwithstanding anything contained in this
5:15;?“
m
Chapter, there appears to be any reason for stopping the partition, the Deputy Commissioner
cases, may, of his own motion, stay the partition and may also order the proceedings to be quashed.
Detérmi}
5 l -J . Afterpassing the order forpartition, the Deputy Commissioner shall determine the
nation 0
revenue
amount of land revenue to be paid by each portion of the divided holding, and shall make the
rate and necessary changes in the record of rights:
alteration
of record
of right3~ . . . . .
Provrded that the landowners of each of the newholdings shall continue to beJomtly and
severally liable for arrears, if any, of land revenue on the old holdings due before the order for
partition, and the landowners who are benefitted by the special provisions under section 5 l -H
and section 5 1—1 shall bejointly and severally liable for land revenue on the common holdings.
Execution of 5 1-K. As soon as may be, after the order for partition the Sub—Deputy Collector shall—
partition and
Exlma' (a) make the partition under his personal supervision or under the personal
supervision of a subordinate revenue officer, authorised by him, unless the parties
agree to make the partition themselves; and
(b) deliver to the several sharers possession of the separate lands allotted to them,
and for this purpose may, of necessary summarily eject any landowner who may
refuse to vacate the same:
Provided that in the case of land used for agricultural purposes, the partition shall
take effect from the beginning of the agricultural year next after the date of the order for
partition
(0) oncompletion of apartition, the Deputy Commissioner shall publish aproclamation
of the fact at his office and at some conspicuous place on which all the newholding
of which they originally form a part.
Cost. 5 l -L. The Deputy Commissioner may, in accordance with the rules made under
section 98, require the parties or any of the parties to any the cost of
partition.
Appeal. 51-M. An appeal against the decision of the Deputy Comrnissoner, making
the partition will lie to the Tribunal within ninety days fiom the date on which
the partition takes effect”.
Amendment 17. In section 84 of the Principal Act, in sub—section (1), for the words “State
2256“” Government” the word “Tribunal” shall be substituted.
Amendment 18. At the end of sub-section (2), for the “full-stop” a “colon” shall be substituted and
ggseaion
thereafter the following proviso shall be inserted, namely,—

-7-
“Provided that Where there are moreparties than one, and some of them do
not appear, the Revenue Ofiicer, may, at the instance of the party or the parties
appearing, permit a case or proceeding to proceed in the same way as if all the
parties had appeared, and make such order as he thinks fit,”.
'
l
19. In section 95 of the Principal Act,
(1) the words “at any time” occurring in the second line shall be omitted.
(2) after the proviso to section 95, the following second proviso shall be added,
namely,—
“Provided further that no revision shall lie afier the expiry of ninety days from the
date of the order to be revised.”
20. The existing sections 101, 102, 103, 104, and 105 of the Principal Act shall be
omitted.
21 . For the existing section 106 of the Principal Act, the following shall be substituted,
namely,—
106 ('1) Save as otherwise provided in this section no land owner shall, after the
commencement of section 16 of the Manipur Land Revenue and Land Reforms (Amendment)
Act, 1975 transfer by way of lease for period whatsoever any land comprised in this holding
and any transfer by way of lease made in contravention of this sub—section shall be void and
inoperative.
(2) A person under disability or apublic charitable or religious institution or a local
authority or a Society Registered under the Assam Co-Operative Societies Act, 1949, as in
force in the State of Manipur, may lease the whole or any part of his or its holding:
Provided that any lease granted in pursuance of this sub-section by a person under
disability shall cease to be in force after cessation of the disability.
Explanation—For the purpose of this sub-section the disability of a person shall cease.
(a) In the case of awidow, if she remarries, onthe date of her marriage or ifany
person succeeds to the widow on her death, on the date of her death;
(b) in the case of a minor, on the date of his attaining majority;
(c) in the case of a woman who is unmarried or who is divorced or judicially
separated from her husband, on the date of her marriage as the case may be,
/ or in the case of a woman orremarriage whose husband is a person falling
under clause (d) or clause (e), on the date of which the disability of the.
husband ceases;
Amendment
of section
95.
Omission
of sections
101 to 105.
Amendment
of section
1 06.
“Right to
lease.

-3-
(d) in the case of a person who is a member of the Armed Forces of the Union,
on the date of his discharge from service or of his posting to the reserve;
(e) in the case of a person suffering from aphysical or mental disability, on the
date on which the disability ceases to exist;
(f) within one year ofthe cessation of the disability referred to in sub-section (2),
the land owner shall, notwithstanding anything contained in section 119, be
entitled to resume for personal cultivation the land held by the tenant not
exceeding one halfof the area of such land:
Provided that no resumption under this sub—section shall be made which would
have the effect of leaving the tenant after such resumption with less than one hectare
of land.”
Amemlmem 22. In section 199 of the Principal Act,
of section
.
119.
(a) Clauses (a) & (b) of sub-section (1) shall be omitted, and the remaining
'
clauses shall be renumbered as clauses (a), (b) & (0) thereof; and for the
words “six months” occurring inthe second line of the proviso to clause (b)
thereof as so renumbered, the word “one year” shall be substituted; and
(b) sub-sections (3) & (4) shall be omitted.
Omission 23. Section 120 and 121 shall be omitted.
of sections
,
120 & 12].
Amendment 24. In sub—section (1) of section 124 of the Principal Act, for the words and figures
firm“
“the 6th day of March, 1956”, the words and figures “the 6th day of March, 1966” shall be
‘
substituted.
Amendment 25. For the existing section 126 of the Principal Act, the following shall be
(Eamon substituted,—
“Surrender 126. (1) No surrender or abandonment by a tenant of any holding or any part
fgngd
by thereof shall be valid unless such surrender or abandonment has been previously
‘
approved by the Deputy Commissioner.
‘
(2) Any tenant desiring to surrender or abandon his holding or any part thereof
orthe land owner of such holding may furnish information thereofin writing to the Deputy
Commissioner.
(3) On receipt of information under sub—section (2), the Deputy Commissioner
may, after making or causing to be made such inquiry and in such manner as may
be prescribed, by order, either approve or disapprove the proposed surrender or
abandonment:

-9-
Provided that no surrender or abandonment shall be disapproved unless the tenant
has been given as opportunity of being heard in the matter.
(4) Where the surrender or abandonment of any holding or part thereof is.
approved by the Deputy Commissioner under this section, the holding or part thereof so
surrendered or abandoned shall be settled by the Government:
(i) Where such surrender or abandonment was made by a person
belonging to a scheduled tribe or scheduled caste with another person
belonging to the scheduled tribe or the scheduled caste, as the case
may be;
01'
(ii) A case where no person belonging to the Scheduled tribe or scheduled
caste is available orwilling to take settlement under clause (i), or in any
.
other case, with the priority specified in section 147-A.
(5) Every person on whom any holding orpart thereofis settledunder sub-section (4)
shall hold the same as a tenant and shall have the same rights and obligations as the tenant who
surrenderd or abandoned the holding or part thereof.
(6) Where any tenant surrenders or abandons his holding of any part thereofwithout
the previous approval of the Deputy Commissioner and the holding or part thereof so
surrendered or abandoned is taken possession of by the land owner, then, it shall be
competent for the Deputy Commissioner (after giving the landowner an opportunity of being
heard in the matter) to impose on the landowner a penalty of an amount not exceeding five
hundred rupees per hectare of the land so surrenderd or abandoned for each year or any part
thereof during which the possession is continued.”
26. For the existing section 127 of the Principal Act, the following shall be substituted,
namely,—
“Transfer of 127. (1) Subject to the other provisions of this Act, the ownership of any land
33:15:? which is inthe occupation of a tenant at the commencement of section 26 of the
tenant. Manipur Land Revenue and Land Reforms (Amendment) Act, 1975 shall stand
transferred from the landowner thereofto the tenant with effect from such date as
may be specified by notification in the official Gazette, and the tenant shall
become the owner of such land and be liable to pay land revenue therefor.
(2) Nothing contained in sub—section (1) apply to atenant holding any land
at the commencement of section 26 of the Manipur Land Revenue and Land
Reforms (Amendment) Act, 1975 from a person under disability or from‘apublic
charitable or religious institution or alocal authority or a Co-operative Society
registered under the Assam Co—operative Societies Act, 1949, as in force in the
State of Manipur:
Amendment
of section
1 27.

Amendment
of section
128.
Amendment
of section
1 29,
Amendment
of section
1 30.
Amendment
of section
132.
-10-
Provided that any lease granted in pursuance of this sub—section, by a person under
disability shall cease to be in force after the cessation of the disability.
Explanationz—
‘
In this sub-section, the disability of a person shall cease under any of
the circumstances specified in the Explanation to sub-section (2) ofsection 106.
(3) Within one year of the cessation of the disability referred to in sub—section (2),
the landowner shall, notwithstanding anything contained in section 119, be entitled to
resume for personal cultivation the land held by the tenant not exceeding one-halfof
the area of such land:
Provided that no resumption under this sub—section shall be made which would have
the effect of leaving the tenant after such resumption with less than one hectare of lan .”
27. In section 128 of the Principal Act, in sub—section (3), for the word “declaration”
the word “notification”, shall be substituted.
28. In section 129 of the Principal Act, in sub-section (2),
/ (a) for the word “declaration” occurring in the first line, the word “notification”,
shall be substituted;
(b) for the figures and words “2 V2 per cent” occurring in the third line, the words
“four per cent”, shall be substituted.
29. In section 130 of the Principal Act, in sub—section (2), for the figures and words
“2 1/2 per cent” occurring in the third and fourth line, the words “four per cent” shall be
substituted.
3 O. in section 132 of the Principal Act, afier sub-section (6), the following sub-section
shall be inserted namely:
“(7) If a landowner sells his land in contravention of sub—section (1), the tenant,
within two months from the date of his knowlege of such sale, may apply in writing to the
competent authority expressing his intention to purchase the land at the price received’by
the landowner or at the reasonable price determined under sub—section (2). The
competent authority, after giving opportunity of being heard to the landowner, the
.
purchaser and to any other person interested in the land, and if satisfied that the sale
has been madein contravention of sub-section (1), may ask the tenant to deposit the
amount of the price actually paid or the reasonable price, whichever15 less, within
such period as may be prescribed, and upon deposit of such amount by the tenant,
the competent authority shall pass anorder allowing the application of preamption
and thereupon the provision of sections (4) to (6) shall be applicable mutatis mutandis.”.

-11-
31 . In section 134 of the Principal Act, after the word “Government” occurring in the
mline, the words, “or the Central Government” shall be added.
‘
I 2. In section 135 of the Principal Act, for the existing clauses (a), (b) and (c), the
firming clauses shall be substituted; namely,—
“(3)
Cb)
(C)
(d)
(e)
:amely,—'
“Ceiling on
holdings.
‘adult son’, in relation to aperson means a son who has attained the age of
majority and includes the widow and the children, if any, of apre—deceased
son;
‘unmarrled adult daughter’, in relation to a person means the daughter who
has attained the age of majority and includes a divorcee;
‘farnily’ , in relation to a person means, the person, the wife or husband as the
case may be, and the minor sons and unmarried minor daughters;
‘ceiling limit’ ,in relation to land, means the limit fixed under section 1 36; and
‘land’ , does not include land used for non—agricultural purposes”.
33. For the existing section 136 of the Principal Act, the following shall be substituted,
13 6. (1) No person by himself, or if he has a family, together with
any other member of his family (hereinafter referred to as the perSon
representing the family) shall, whether as landowner or as amortgagee
with possession or otherwise, or partly in one capacity and partly in
another, hold land in excess of five hectares in class I land and six hectares
in class 11 land;
»
Provided that where the number of members of the family ofsuch person exceeds
five, he may hold one additional hectare for each member in excess of five in the case of
class I land and six in class 11 land, so however as not to exceed 8 hectares in class 1 land
and 10 hectares in class 11 land in the aggregate;
Provided further that where in afamily both husband and Wife hold land separately
and the aggregate area of such land exceed the ceiling limit, the excess land that shall vest
in the Government shall bear the same proportion as the extent of land held by them.
(2) Notwithstanding anything contained insub—section (1), aperson may, in
addition to the land which he may hold under that sub—section, hold (from out of the land
.
owned or held by him) in respect of his adult son and unmarried daughter;
(i) in a case where the adult son does not hold any land, so much land as
not exceeding one half of the land the adult son may hold under sub-section (1); ,
Amendment
of section
134.
Amendment
of section
1 3 5 .
Amendment
of section
1 3 6.

-12-
(ii) in case where the adult son holds land less than one half of that land
permitted under sub—section (1), so much land as together with the land held by
the adult son does not exceed one half of the land which the adult son may hold
.
the sub-section;
'
(Iii) in a case where the unmarried daughter does not hold any land so much
land as not exceeding one hectare in respect of each unmarried adult daughter;
(iv) in a case where the adult unmarried daughter holds land less
than one hectare, so much land as together with the land held by the adult
unmarried daughter does not exceed one hectare.
(3) Unless otherwise exempted under section 150 for the purpose of this Chapter, in
the case of a company, an association or body of individuals, the ceiling limit shall be five
hectares in the case of class I and six hectares in the case of class 11 land.
Explanation: Class 1 land means land which has irrigation facilities. Class II land
means the land other than class 1 land.
1 36—A. Indetermining the excess land in respect of a person, the following principles
shall be followed, namely,—
(a) any land which was transferred by sales, gift or otherwise orpartitioned by
'
the person during the period beginning with the 21 st day ofJanuary, 1971 and ending with
the commencement of section 28 of the Manipur Land Revenue and Land Reforms
(Amendment) Act, 1975 shall be taken into account as if such land had not been
transferred orpartitioned, as the case may be;
(b) homestead lands shall not be taken into account;
(0) Where the person is a member of any association or body of individuals and
holds a share in the land held by such association or body of individuals, his share
be taken into account;
(d) lands in possession of a tenant or a mortgagee shall be deemed to be lands
held by the person.
Explanationz— For the purpose ofthis sub—section “homestead land” means the land on
which the homestead, whether used by the owner or let cut on rent, stands together with any
courtyard, compound and attached garden, not exceeding two fifth of ahectare in the aggregate.
136—B(l). Except where he is permitted in writing by the Deputy Commissioner so to do,
no person holding land in excess of the ceiling limit shall, after the commencement of section 28
of the Manipur Land Revenue and Land Reforms (Amendment) Act, 1975, transfer by sale,

‹ Prev All Manipur acts Next ›