Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 121] [Entire Act] State of Manipur - Subsection Section 121(b) in Manipur Land Revenue and Land Reforms Act, 1960 (b)file a suit or application for the eviction of the tenant from any land reserved under section 102 within the period prescribed in sub-section (4) of section 119, or
