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

State of Manipur - Subsection

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

(c)that the tenant has intentionally and wilfully committed such acts of waste as are calculated to impair materially or permanently the value or utility of the land for agricultural purposes;