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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Manipur - Subsection

Section 99(1) in Manipur Land Revenue and Land Reforms Act, 1960

(1)Every person who, at the commencement of this Act, holds any land from the Government for agricultural purposes, whether as a settlement-holder or as a pattadar and his successors-in-interest shall, subject to the provisions of sub-section (2), become the owner thereof as and from such commencement.