Section 103(1)(b) in Manipur Land Revenue and Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

State of Manipur - Subsection

Section 103(1)(b) in Manipur Land Revenue and Land Reforms Act, 1960

(b)in the case of any other person who-

(i)owns a basic holding or less, the entire area owned by him;

(ii)owns more than a basic holding but not exceeding a family holding, one-half of the area leased to tenants or the area by which the land under his personal cultivation falls short of a basic holding, whichever is greater;

(iii)owns more than a family holding-

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State of Manipur - Subsection

Section 103(1)(b) in Manipur Land Revenue and Land Reforms Act, 1960