Section 170(4) in Manipur Land Revenue and Land Reforms Act, 1960
(4)Any custom or usage prevailing at the time any of the provisions of this Act are brought into force in any area in Union territory of Manipur and having the force of law therein shall, if such custom or usage is repugnant to or inconsistent with such provision, cease to be operative to the extent of such repugnancy or inconsistency.The Schedule[See Section 170 (1)]
