Section 2(q) in Manipur Land Revenue and Land Reforms Act, 1960
(q)"person under disability" means-(i)a widow;(ii)a minor;(iii)a woman who is unmarried or who, if married, is divorced or judicially separated from her husband or whose husband is a person falling under (iv) or (v);(iv)a member of the Armed Forces of the Union;(v)a person incapable of cultivation by reason of physical or mental disability;
