Section 103(1) in Manipur Land Revenue and Land Reforms Act, 1960
(1)In section 102, "permissible limit" means an area of land which a landowner may resume from tenants for personal cultivation, that is to say,-(a)in the case of a person under disability, 25 acres;(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-
