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[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Manipur - Subsection

Section 139(2) in Manipur Land Revenue and Land Reforms Act, 1960

(2)For the purposes of determining the excess land under this section, any land transferred at any time during the period between the 15th day of January, 1959 and the commencement of this Act shall, notwithstanding such transfer, be deemed to be held by the transferor.