Section 119(1) in Manipur Land Revenue and Land Reforms Act, 1960
(1)No person shall evicted from any land held by him as tenant except under the order of the competent authority made on any of the following grounds, namely:-(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;(b)that a notice has been given to the tenant under sub-section (3) of section 106;(c)that the tenant has intentionally and wilfully committed such acts of waste as are calculated to impair materially or permanently the value or utility of the land for agricultural purposes;(d)that the tenant has failed to pay rent within a period of three months after it falls due:Provided that the competent authority may, if it thinks fit, grant further time not exceeding six months for payment of the rent;(e)that the tenant, not being a person under disability, has after the commencement of this Act, sub-let the land without the consent in writing of the landowner.
