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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Manipur - Subsection

Section 22(1) in Manipur Land Revenue and Land Reforms Act, 1960

(1)The following persons shall be primarily liable for the payment of land revenue assessed on land, namely:-
(a)the person to whom the land belongs; and
(b)the tenant or any other person in possession of the land, provided that such tenant or other person shall be entitled to credit from the owner of the land, for the amount paid by him.