Section 24 in Manipur Land Revenue and Land Reforms Act, 1960
24. Definitions of "revenue survey", "settlement" and "term of settlement".
- The operations carried out in accordance with the provisions of this Chapter in order to determine or revise the land revenue payable on lands in any local area called a "revenue survey", the results of the operations are called a "settlement" and the period during which such results are to be in force is called the "term of settlement".
