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[Cites 0, Cited by 0] [Section 139(1)] [Section 139] [Entire Act]

State of Manipur - Subsection

Section 139(1)(e) in Manipur Land Revenue and Land Reforms Act, 1960

(e)the excess land in respect of which the tenant or the mortgagee with possession may acquire the rights of the landowner of the mortgagor, as the case may be;