Section 131 in Manipur Land Revenue and Land Reforms Act, 1960
131. Issue of certificate to tenants.
- When the compensation or the first instalment of the compensation, as the case may be, has been paid by the tenant, the competent authority may suo motu and shall, on application made to it in this behalf, issue to the tenant a certificate in the prescribed form declaring him to be the owner of the land specified therein.
