The Manipur Land Revenue and Land Reforms Act, 1960

170 sections.

• Section 1 — Short title, extent and commencement.
• Section 2 — Definitions.
• Section 3 — Power to create, alter or abolish districts, sub-divisions, etc.
• Section 4 — Appointment of revenue officers.
• Section 5 — Deputy Commissioner and certain other revenue officers.
• Section 6 — Settlement officers.
• Section 7 — Subordination of revenue officers.
• Section 8 — Combination of offices.
• Section 9 — Notification of appointments.
• Section 10 — Seals.
• Section 11 — Title of Government to lands, etc.
• Section 12 — Right to trees, forests, etc.
• Section 13 — Assignment of land for special purposes.
• Section 14 — Allotment of land.
• Section 15 — Unauthorised occupation of land.
• Section 16 — Liability of land to land revenue.
• Section 17 — Alluvial lands.
• Section 18 — Land revenue in case of diluvion.
• Section 19 — Assessment of land to land revenue.
• Section 20 — Diversion of land.
• Section 21 — Remission or suspension of revenue on failure of crops.
• Section 22 — Responsibility for payment of land revenue.
• Section 23 — Receipt for land revenue.
• Section 24 — Definitions of “revenue survey”, “settlement” and “term of settlement”.
• Section 25 — Inquiry into profits of agriculture.
• Section 26 — Revenue survey.
• Section 27 — Power to require assistance from landholders.
• Section 28 — Survey numbers and villages.
• Section 29 — Division of survey numbers into sub-divisions.
• Section 30 — Determination of revenue-rates.
• Section 31 — Preparation of statistical and fiscal records.
• Section 32 — Revenue-rates how determined.
• Section 33 — Publication of table of revenue-rates.
• Section 34 — Confirmation of the table of revenue-rates.
• Section 35 — Rates of revenue to form part of settlement register.
• Section 36 — Introduction of revenue-rates.
• Section 37 — Duration of revenue-rates.
• Section 38 — Assessment on holdings.
• Section 39 — Additional assessment for water advantages.
• Section 40 — Continuance of survey operations and rates in force at commencement of Act.
• Section 41 — Power of deputy commissioner to correct errors, etc.
• Section 42 — Preparation of record of rights.
• Section 43 — Publication of the record of rights.
• Section 44 — Jurisdiction of civil courts.
• Section 45 — Correction of bona fide mistake in register.
• Section 46 — Register of mutations.
• Section 47 — Penalty for neglect to furnish information.
• Section 48 — Assistance in preparation of maps.
• Section 49 — Certified copies.
• Section 50 — Maps and other records open to inspection.
• Section 51 — Power to transfer duty of maintaining maps and records to settlement officer.
• Section 52 — Determination of village boundaries.
• Section 53 — Effect to settlement of boundary.
• Section 54 — Construction and repair of boundary marks.
• Section 55 — Description of boundary marks.
• Section 56 — Responsibility for maintaining boundary marks.
• Section 57 — Deputy commissioner to have charge of boundary marks.
• Section 58 — Penalty for injuring boundary marks.
• Section 59 — Land revenue to be first charge.
• Section 60 — Payment of land revenue.
• Section 61 — Arrear of land revenue.
• Section 62 — Recovery of arrears.
• Section 63 — Notice of demand.
• Section 64 — Distraint and sale of movable property.
• Section 65 — Sale of immovable property.
• Section 66 — Notice of sale.
• Section 67 — Sale to be by auction.
• Section 68 — Prohibition to bid at auction.
• Section 69 — Sale of perishables.
• Section 70 — Sale not to be excessive.
• Section 71 — Deposit by purchaser of immovable property.
• Section 72 — Failure to make deposit.
• Section 73 — Setting aside sale.
• Section 74 — Confirmation of sale.
• Section 75 — Refunds.
• Section 76 — Certificate of purchase.
• Section 77 — Application of proceeds of sale.
• Section 78 — Liability of certified purchaser.
• Section 79 — Precautionary measures in certain cases.
• Section 80 — Recovery of other public demands.
• Section 81 — Revenue officers to be courts.
• Section 82 — Place of hearing.
• Section 83 — Power to enter upon and survey land.
• Section 84 — Power to transfer cases.
• Section 85 — Power to take evidence, summon witnesses, etc.
• Section 86 — Compelling attendance of witnesses.
• Section 87 — Hearing in absence of party.
• Section 88 — Adjournment of hearing.
• Section 89 — Power to order payment of costs.
• Section 90 — Use of force.
• Section 91 — Appearances before and applications to revenue officers.
• Section 92 — Correction of error or omission.
• Section 93 — Appeals.
• Section 94 — Limitation of appeals.
• Section 95 — Revision.
• Section 96 — Review of orders.
• Section 97 — Stay of execution of orders.
• Section 98 — Power to make rules.
• Section 99 — Accrual of rights of landowners.
• Section 100 — Rights of landowners.
• Section 101 — Reservation of land for personal cultivation.
• Section 102 — Procedure for reservation of land.
• Section 103 — “Permissible limit” defined.
• Section 104 — Land deemed to be reserved for personal cultivation in certain cases.
• Section 105 — Non-resumable land.
• Section 106 — Right to lease.
• Section 107 — Land left uncultivated.
• Section 108 — Relinquishment.
• Section 109 — Interest of tenants.
• Section 110 — Right to create a mortgage or charge.
• Section 111 — Right to make improvements.
• Section 112 — Maximum rent.
• Section 113 — Payment of rent.
• Section 114 — Reasonable rent.
• Section 115 — Commutation of rent payable in kind.
• Section 116 — Receipt for payment of rent.
• Section 117 — Refund of rent recovered in excess.
• Section 118 — Suspension or remission of rent.
• Section 119 — Eviction of tenant.
• Section 120 — Restoration of possession of land to tenant.
• Section 121 — Certain lands to be non-resumable land of tenant.
• Section 122 — Compensation for improvements.
• Section 123 — Tenant may remove buildings, works, etc., not deemed improvements.
• Section 124 — Restoration of possession of land in certain other cases.
• Section 125 — Relief against termination of tenancy for act of waste.
• Section 126 — Surrender of land by tenant.
• Section 127 — Transfer of ownership of land to tenant.
• Section 128 — Compensation to landowner.
• Section 129 — Payment of compensation to landowner.
• Section 130 — Tenant to pay compensation amount.
• Section 131 — Issue of certificate to tenants.
• Section 132 — First option to purchase.
• Section 133 — Power to make rules.
• Section 134 — Exemption.
• Section 135 — Definitions.
• Section 136 — Ceiling on holdings.
• Section 137 — Submission of returns.
• Section 138 — Collection of information through other agency.
• Section 139 — Procedure for determination of excess land.
• Section 140 — Selection of excess land in cases of certain transfers.
• Section 141 — Excess land to vest in Government.
• Section 142 — Publication of the final list and consequences thereof.
• Section 143 — Compensation.
• Section 144 — Manner of payment of compensation.
• Section 145 — Limit of future acquisition of load.
• Section 146 — Excess land not to be surrendered in certain cases.
• Section 147 — Power of deputy commissioner to take possession of excess land.
• Section 148 — Offences and penalties.
• Section 149 — Finality of orders.
• Section 150 — Power to exempt, etc.
• Section 151 — Definitions.
• Section 152 — Restrictions on transfer, etc.
• Section 153 — Partition of holding.
• Section 154 — Transfers in contravention of this Chapter.
• Section 155 — Penalty.
• Section 156 — Power to make rules.
• Section 157 — Recovery of amounts due as an arrear of and revenue.
• Section 158 — Special provision regarding Scheduled Tribes.
• Section 159 — Jurisdiction of civil courts excluded.
• Section 160 — Act to over-ride contract and other laws.
• Section 161 — Court-fees.
• Section 162 — Village officers to be public servants.
• Section 163 — Power to exempt.
• Section 164 — General provision as to penalties.
• Section 165 — Protection of action taken in good faith.
• Section 166 — Delegation of powers.
• Section 167 — Power to remove difficulties.
• Section 168 — General power to make rules.
• Section 169 — Laying of rules before Parliament.
• Section 170 — Repeal and savings.

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