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[Cites 0, Cited by 0] [Section 119(1)] [Section 119] [Entire Act]

State of Manipur - Subsection

Section 119(1)(e) in Manipur Land Revenue and Land Reforms Act, 1960

(e)that the tenant, not being a person under disability, has after the commencement of this Act, sub-let the land without the consent in writing of the landowner.