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[Cites 0, Cited by 0] [Section 122(3)] [Section 122] [Entire Act]

State of Manipur - Subsection

Section 122(3)(b) in Manipur Land Revenue and Land Reforms Act, 1960

(b)any arrear of rent due by the tenant to the landowner and the costs, if any, awarded to the landowner shall be adjusted against the compensation.