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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Manipur - Subsection

Section 100(2) in Manipur Land Revenue and Land Reforms Act, 1960

(2)Nothing in sub-section (1) shall entitle a landowner to use his land to the detriment of any adjoining land which is not his or in contravention of the provisions of any other law for the time being in force applicable to such land.