Section 142(4) in Manipur Land Revenue and Land Reforms Act, 1960
(4)With effect from the date of publication of the list in the Official Gazette under sub-section (3),-(a)the excess land shall stand transferred to and vest in the Government free of all encumbrances; or(b)the possession of the excess land shall stand restored to the landowner or the mortgagor, as the case may be; or(c)the rights of the landowner or the mortgagor in respect of the excess land shall stand transferred to the tenant or the mortgagee, as the case may be.
