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 133(2)] [Section 133] [Entire Act] State of Manipur - Subsection Section 133(2)(o) in Manipur Land Revenue and Land Reforms Act, 1960 (o)the determination of the price to be paid by tenant for land in respect of which the first option to purchase is exercised;