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)(j) in Manipur Land Revenue and Land Reforms Act, 1960 (j)the nature and the extent of relief to the tenant in cases of suspension or remission of land revenue by the Government;