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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Manipur - Subsection

Section 122(1) in Manipur Land Revenue and Land Reforms Act, 1960

(1)A tenant who has made any improvement at his own expense on the land leased to him shall, if he is to be evicted under the provisions of this Chapter, be entitled to receive compensation before he is so evicted for such improvement as in the opinion of the competent authority, is reasonable.