Section 135 in Manipur Land Revenue and Land Reforms Act, 1960
135. Definitions.
- For the purposes of this Chapter,-(a)"ceiling limit", in relation to land, means the limit fixed under section 136;(b)"family", in relation to a person, means the person, the wife or husband, as the case may be, and the dependent children and grandchildren, of such person;(c)"land" does not include land used for non-agricultural purposes.
