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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Manipur - Subsection

Section 99(6) in Manipur Land Revenue and Land Reforms Act, 1960

(6)Every person who, at the commencement of this Act, holds land from the Government for a purpose other than agriculture shall, subject to sub-section (2), be entitled to the settlement of that land on such terms and conditions as may be prescribed.