Section 132(5) in Manipur Land Revenue and Land Reforms Act, 1960
(5)If the tenant does not exercise the right of purchase in response to the notice given to him by the landowner under sub-section (1) or fails to deposit the amount of the price as required by sub-section (3), such tenant shall forfeit his right of purchase, and the landowner shall be entitled to sell such land to any other person.
