Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act] State of Manipur - Subsection Section 156(2)(g) in Manipur Land Revenue and Land Reforms Act, 1960 (g)the manner of apportionment of compensation between the landowner and the tenant under sub-section (2) of section 143;