Section 100(1) in Manipur Land Revenue and Land Reforms Act, 1960
(1)Every person who has become a landowner under sub-section (1) of section 99 shall-(a)have permanent, heritable and transferable rights in the land;(b)be entitled by himself, his servants, tenants, agents or other representatives to erect farm buildings, construct wells or tanks or make any other improvements thereon for the better cultivation of the land or its convenient use;(c)be entitled to plant trees on the land, to enjoy the products thereof and to fell, utilise or dispose of the timber of any trees on the land.
