Section 114(4) in Manipur Land Revenue and Land Reforms Act, 1960
(4)Where the reasonable rent for any land has been determined under this section, it shall not be altered for a period of five years except on any of the following grounds, namely:-(a)that the quality of the land has deteriorated by flood or other natural causes;(b)that there has been an increase in the produce of the land on account of improvements made to it at the expense of the landowner;(c)that the land has been partially or wholly rendered unfit for cultivation.
