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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Manipur - Subsection

Section 2(m) in Manipur Land Revenue and Land Reforms Act, 1960

(m)"land owner" , in relation to any land, means a person who acquires rights of ownership in respect of such land under sub-section (1) of section 99 and includes the successors-in-interest of such person;