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State of Manipur - Section

Section 151 in Manipur Land Revenue and Land Reforms Act, 1960

151. Definitions.

- For the purposes of this Chapter,-
(a)"holding" means the aggregate area of land held by a person as a landowner;
(b)"fragment" means a holding of less than two and a half acres in area;
(c)"land" has the same meaning as in Chapter XI.