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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Manipur - Subsection

Section 2(g) in Manipur Land Revenue and Land Reforms Act, 1960

(g)"family", except in Chapter XI, means, in relation to a person, the wife or husband of such person, his children, grand-children, parents and brothers, and in the case of a joint Hindu family, any member of such family;