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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Manipur - Subsection

Section 118(5) in Manipur Land Revenue and Land Reforms Act, 1960

(5)If any landowner fails to suspended or remit the payment of rent as provided in sub-section (1), he shall be liable to refund to the tenant the amount recovered by him in contravention of the provisions of this section and shall also be liable to punishment as provided in this Act.