Section 79 — Precautionary measures in certain cases.
The Manipur Land Revenue and Land Reforms Act, 1960
When the crop of any land or any portion of the same is sold, mortgaged or otherwise disposed of, the deputy commissioner may, if he thinks it necessary, prevent its being removed from the land until the demand for the current year in respect of the said land is paid, whether the date fixed for the payment of the same has arrived or not.Open in Lexace · Ask the AI about this section
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