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[Cites 0, Cited by 0] [Section 119(1)] [Section 119] [Entire Act]

State of Manipur - Subsection

Section 119(1)(a) in Manipur Land Revenue and Land Reforms Act, 1960

(a)that the land has been reserved for personal cultivation of the landowner under section 102, or is deemed to have been reserved for personal cultivation of the landowner under section 104;