Section 158 in Manipur Land Revenue and Land Reforms Act, 1960
158. Special provision regarding Scheduled Tribes.
- No transfer of land by a person who is a member of the Scheduled Tribes shall be valid unless-(a)the transfer is to another member of the Scheduled Tribes; or(b)where the transfer is to a person who is not a member of any such tribe, it is made with the previous permission in writing of the deputy commissioner; or(c)the transfer is by way of mortgage to a co-operative society.
