Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 158] [Entire Act] State of Manipur - Subsection Section 158(b) in Manipur Land Revenue and Land Reforms Act, 1960 (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
