Section 150(4) in Manipur Land Revenue and Land Reforms Act, 1960
(4)Where any land in respect of which exemption has been granted under sub-section (1) or sub-section (2) or sub-section (3) ceases to be used, or is not, within the prescribed time, used, for the purpose for which exemption had been granted, the Administrator may, after giving the persons affected an opportunity of being heard, withdraw such exemption.
