Section 143(2) in Manipur Land Revenue and Land Reforms Act, 1960
(2)Where such excess land or any part thereof is in the possession of a tenant, the compensation payable under sub-section (1) in respect of the land shall be apportioned between the landowner and the tenant in such proportion as may be determined by the competent authority in the prescribed manner, having regard to their respective shares in the net income from such land.
