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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Manipur - Subsection

Section 141(2) in Manipur Land Revenue and Land Reforms Act, 1960

(2)Where any excess land of a landowner is in the possession of a person holding the same as a tenant or as a mortgagee and the excess land together with any other land held by such person exceeds his ceiling limit, the land in excess of the ceiling limit shall vest in the Government.