Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 132] [Entire Act] State of Manipur - Subsection Section 132(6) in Manipur Land Revenue and Land Reforms Act, 1960 (6)The forfeiture of the right to purchase any land under this section shall not affect the other rights of tenant in such land.
