Section 122(3) in Manipur Land Revenue and Land Reforms Act, 1960
(3)In any case in which compensation is payable to a tenant under this section, the competent authority may direct that-(a)the whole or any part of any loan which the tenant has taken on the security of his interest in the land under section 110 and which is outstanding shall be deducted from such compensation and paid to the Government or the co-operative society, as the case may be;(b)any arrear of rent due by the tenant to the landowner and the costs, if any, awarded to the landowner shall be adjusted against the compensation.
