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Section 146 — Excess land not to be surrendered in certain cases.

The Manipur Land Revenue and Land Reforms Act, 1960
Where a person representing a family holds land not exceeding the ceiling limit, but subsequently the land held exceeds the ceiling limit, then, notwithstanding anything contained in this Chapter, such person shall not be required to surrender any part of the land on the ground that it is excess land, if such excess is due to a decrease in the number of members of the family.
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