Section 103(2) in Manipur Land Revenue and Land Reforms Act, 1960
(2)if he has family holding or more under his personal cultivation, the area leased to any tenant in excess of a family holding but not exceeding the area by which land in his personal cultivation falls short of 25 acres.Explanation. - For the purpose of determining the permissible limit of a landowner under this sub-section, any no-resumable land which he may hold as a tenant shall also be taken into account.
