Section 103 in Manipur Land Revenue and Land Reforms Act, 1960
103. "Permissible limit" defined.
(1)In section 102, "permissible limit" means an area of land which a landowner may resume from tenants for personal cultivation, that is to say,-(a)in the case of a person under disability, 25 acres;(b)in the case of any other person who-(i)owns a basic holding or less, the entire area owned by him;(ii)owns more than a basic holding but not exceeding a family holding, one-half of the area leased to tenants or the area by which the land under his personal cultivation falls short of a basic holding, whichever is greater;(iii)owns more than a family holding-(1)if he has no land, or any land which is less than a family holding under his personal cultivation, one-half of the area leased to the tenant but not exceeding the area by which land under his personal cultivation falls short of a family holding, provided that the tenant is left with not less than a basic holding and provided further that a landowner shall in any case be entitled to resume an area by which land under his personal cultivation falls short of a basic holding; and(2)if he has family holding or more under his personal cultivation, the area leased to any tenant in excess of a family holding but not exceeding the area by which land in his personal cultivation falls short of 25 acres.Explanation. - For the purpose of determining the permissible limit of a landowner under this sub-section, any no-resumable land which he may hold as a tenant shall also be taken into account.(2)Any transfer of land made on or after the 6th day of March, 1956, shall be disregarded in computing the permissible limit.
