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[Cites 0, Cited by 0] [Section 119(3)] [Section 119] [Entire Act]

State of Manipur - Subsection

Section 119(3)(ii) in Manipur Land Revenue and Land Reforms Act, 1960

(ii)so much of the land held by him as a tenant as together with any other land held by him does not exceed the limit of 1.25 acres in area, in any case where the area of the tenancy together with the other land held by him exceeds the said limit: