Section 152 in Manipur Land Revenue and Land Reforms Act, 1960
152. Restrictions on transfer, etc.
(1)No portion of a holding shall be transferred by way of sale, exchange, gift, bequest or mortgage with possession, so as to create a fragment:Provided that the provisions of this sub-section shall not apply to a gift made in favour of the Bhoodan movement initiated by Acharya Vinoba Bhave.(2)No portion of a holding shall be transferred by way of lease, where as a result of such lease,-(i)the lessor shall be left with less than two and a half acres, or(ii)the total area held by the lessee exceeds the limit of a family holding.(3)No fragment shall be transferred to a person who does not have some land under personal cultivation, or to a person who holds, or by reason of such transfer shall hold, land in excess of the limit of a family holding.
