Section 106(3) in Manipur Land Revenue and Land Reforms Act, 1960
(3)In respect of any lease made after the commencement of this Act, a landowner who is a member of the Armed Forces of the Union, on his discharge from service or posting to the reserve, may by giving the tenant three months' notice in writing before the expiry of any year, and any other landowner may by giving the tenant one year's notice in writing before the expiry of any term of five years, terminate the tenancy if the landowner requires the land bona fide for personal cultivation by him.
