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[Cites 0, Cited by 0] [Section 142(4)] [Section 142] [Entire Act]

State of Manipur - Subsection

Section 142(4)(c) in Manipur Land Revenue and Land Reforms Act, 1960

(c)the rights of the landowner or the mortgagor in respect of the excess land shall stand transferred to the tenant or the mortgagee, as the case may be.